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Ker HC: Elected Representatives Must Swear by God or Affirm, Cannot Invoke Specific Deities in Oath - (25 Jun 2026)

ELECTION

Kerala High Court held that elected representatives must adhere to the statutory form of oath and cannot modify it by invoking specific deities, political martyrs, organisations or public figures, as such deviations would undermine uniformity and allow limitless variations not intended by law.

Tags : ELECTED REPRESENTATIVES; DEITIES; OATH  

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