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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in THE MAJOR PORT AUTHORITIES ACT, 2021

(1)A person shall not be qualified for appointment as the Presiding Officer of the Adjudicatory Board unless he is—retired Judge of the Supreme Court of India or a retired Chief Justice of a High Court.