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[Cites 0, Cited by 4] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(6) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(6)A person shall not be qualified for appointment as a Judge or an Additional Judge of a Designated Court unless he is, immediately before such appointment a Sessions Judge or an additional Sessions Judge in any State.