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 224] [Entire Act] Union of India - Subsection Section 224(3) in Constitution of India, 1950 (3)No person appointed as an additional or acting Judge of a High Court shall hold office after attaining the age of [sixty-two years] [Substituted by the Constitution (Fifteenth Amendment) Act, 1963, Section 6, for " sixty years" .].]
