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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(3)A person shall not be qualified for appointment as a judge or an additional judge of a Designated Court unless he is, immediately before such appointment, serving as a Sessions Judge or an Additional Sessions Judge in the State.