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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(3)(ii) in Government of India Act, 1935

(ii)in relation to the Chief Justice of India, for the references in paragraphs (b) and (c) of this subsection to ten years there shall be substituted references to fifteen years.