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 8] [Section 110] [Entire Act] Union of India - Subsection Section 110(3) in Motor Vehicles Act, 1939 (3)A person shall not be qualified for appointment as a member of a Claims Tribunal unless he-(a)is, or has been, a Judge of a High Court, or(b)is, or has been, a District Judge, or(c)is qualified for appointment as a Judge of the High Court.
