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 200(3)] [Section 200] [Entire Act] Union of India - Subsection Section 200(3)(a) in Government of India Act, 1935 (a)has been for at least five years a judge of a High Court in British India or in a Federated State ; or