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

State of West Bengal - Subsection

Section 2(2)(a) in The West Bengal Criminal Law Amendment (Special Courts) Act, 1949.

(a)is or has been, or is qualified under clause (2) of article 217 of the Constitution of India for appointment, as a Judge of a High Court, or