Section 6(3)(a) in The Prevention of Money-Laundering Act, 2002

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Union of India - Subsection

Section 6(3)(a) in The Prevention of Money-Laundering Act, 2002

(a)in the field of law, unless he

(i)is qualified for appointment as District Judge; or

(ii)has been a member of the Indian Legal Service and has held a post in Grade I of that service;