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Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993 Form I : Form of Oath of Office for Chairman/ Vice-Chairman/ Member of the Company Law Board (See rule 12) "I, A. B., having been appointed as Chairman/ Vice-Chairman/ Member of the Company Law Board do solemnly affirm/do swear in the name of God that I will faithfully and conscientiously discharge my duties as Chairman/ Vice-Chairman/ Member to the best of my ability, knowledge and judgment, without fear or favor, affection or ill-will."     |
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