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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in Cantonments Act, 1924

(1)Every person who is by virtue of his office, or who nominated or elected to be, a member of a Board shall, before taking his seat, make at a meeting of the Board an oath or affirmation of his allegiance to the [Constitution of India] [Substituted by the A.O. 1948, for "Crown". ] in the following form namely :-"I, A.B., having become/been elected/been nominated a member of this Board, do solemnly swear (or affirm) that I will be faithful an bear true allegiance to [the Constitution of India a by law established] [Substituted by the A.O. 1948, for "His Majesty the King Emperor of India, his heirs and successors"], and that I will faithfully discharge the duty upon which I am about to enter".