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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

Union of India - Subsection

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

(3)A person shall not be qualified for appointment as the presiding officer of a National Tribunal [unless he is, or has been, a Judge of a High Court] [ Substituted by Act 46 of 1982, Section 5 (w.e.f. 21.8.1984).].