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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Constitution Subarticle

Section 15(2) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(2)When any Judge of a High Court other than the Chief Justice is by reason of absence or for any other reason unable to perform the duties of his office or is appointed to act temporarily as Chief Justice, the President may appoint a duly qualified person to act as a Judge of that Court until the permanent Judge has resumed his duties.