Legal Document View

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
[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(3)(d) in U.P. Industrial Disputes Act, 1947

(d)[ he has held any judicial office in India for not less than seven years; or [Clauses (a) and (b) renumbered as clauses (d) and (e) by U.P. Act No. 2 of 1966.]