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

State of Karnataka - Subsection

Section 18(3) in Karnataka Municipal Corporations Act, 1976

(3)Any person who has been elected to be a councillor shall not take his seat at a meeting of the corporation or do any act as such councillor unless he has made the oath or affirmation as laid down in sub-section (1).