Section 11 — Oath or affirmation by members.
The Government of Union Territories Act, 1963
Every member of the Legislative Assembly of 1 [the Union territory] shall, before taking his seat, make and subscribe before the Administrator, or some person appointed in that behalf by him, an oath or affirmation according to the form set out for the purpose in the First Schedule.Open in Lexace · Ask the AI about this section
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