| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 6 |
| Chapter Title | Ministry | Department |
| The States | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
Every person appointed to be a Judge of a High Court 1[***] shall, before he enters upon his office, make and subscribe before the Governor of the State, 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.
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1. The words “in a State” omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
