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[Cites 0, Cited by 2] [Section 7A(3)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(3)(a) in The Industrial Disputes Act, 1947

(a)he is, or has been, a Judge of a High Court; or
(aa)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; ] [ Inserted by Act 36 of 1964, Section 4 (w.e.f. 19.12.1964).][*] [ The word " or" and Cl. (b) omitted by Act 46 of 1982, Section 4 (w.e.f. 21.8.1984).]