Legal Document View

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
[Cites 0, Cited by 12] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

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

(b)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or ] [ Substituted by Act 36 of 1964, Section 3 (w.e.f. 19.12.1964).]