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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(3)(i) in Government of India Act, 1935

(i)a person shall not be qualified for appointment as Chief Justice of India unless he is, or when first appointed to judicial office was, a barrister, a member of the Faculty of Advocates or a pleader.; and