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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Disturbed Areas (Special Courts) Act, 1976

(3)A person shall not be qualified for appointment as a judge of a Special Court unless—
(a)he is qualified for appointment as a judge of a High Court, or
(b)he has, for a period of not less than one year, been a Sessions Judge or an Additional Sessions Judge.