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Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993

12. Oaths of office and secrecy

Every person appointed to be Chairman or a Vice-Chairman or a Member shall, before entering upon his office, make and subscribe an oath of office and secrecy in Forms I and II annexed to these rules.





Company Law   Board (Qualifications, Experience and Other Conditions of Service of Members)   Rules, 1993 Back






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