Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7B(2)] [Section 7B] [Entire Act] Union of India - Subsection Section 7B(2)(e) in The Citizenship (Amendment) Act, 2003 (e)under article 217 of the Constitution for appointment as a Judge of the High Court;