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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(a) in The Tribunals Of Criminal Jurisdiction Act, 1952.

(a)is or has been or is qualified under cause (2) article 217 of the Constitution of India for appointment as a Judge of a High Court or