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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(1)(a) in The Central Goods and Services Tax Act, 2017

(a)the President, unless he has been a Judge of the Supreme Court or is or has been the Chief Justice of a High Court, or is or has been a Judge of a High Court for a period not less than five years;