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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Foreign Exchange Management Act, 1999

(1)A person shall not be qualified for appointment as the Chairperson or a Member unless he
(a)in the case of Chairperson, is or has been, or is qualified to be, a Judge of a High Court; and
(b)in the case of a Member, is or has been, or is qualified to be, a District Judge.