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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(iii) in Durgah Khawaja Saheb Act, 1955

(iii)a person who holds or has held the office of, or is acting or has acted as, a district judge, to be appointed by the Central Government, and the award of the Board shall be final and shall not be questioned in any court.