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[Cites 0, Cited by 33] [Article 124] [Constitution]

Constitution Subarticle

Article 124(6) in Constitution of India

(6)Every person appointed to be a Judge of the Supreme Court shall, before he enters upon his office, make and subscribe before the President, or some person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in the Third Schedule.