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[Cites 0, Cited by 3] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(7) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(7)For the removal of doubts, it is hereby provided that the attainment by a person appointed as a Judge or an Additional Judge of a Designated Court of the age of superannuation under the rules applicable to him in the service to which he belongs, shall not affect his continuance as such Judge or Additional Judge.