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[Cites 0, Cited by 6] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(a) in The Industrial Disputes Act, 1947

(a)[ he is, or has been, a Judge of a High Court; or ] [ Substituted by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).]