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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(2)(a) in The Howrah Improvement Act, 1956

(a)a person who was or has been a member of the Judicial Service as defined in article 236 of the Constitution of India for at least ten years and held a rank not inferior to that of a Subordinate Judge for at least three years; or