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[Cites 0, Cited by 0] [Section 7D] [Entire Act]

Union of India - Subsection

Section 7D(3) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(3)A person shall not be qualified for appointment as a Presiding Officer of a Tribunal (hereinafter referred to as the Presiding Officer) unless he is or has been, or is qualified to be-
(i)a Judge of a High Court; or
(ii)a District Judge.]