Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 312] [Entire Act] Union of India - Subsection Section 312(3) in Constitution of India, 1950 (3)[ The all-India judicial service referred to in clause (1) shall not include any post inferior to that of a district judge as defined in article 236. [Inserted by the Constitution (Forty-second Amendment) Act, 1976, Section 45 (w.e.f. 3.1.1977).]
