Section 72(2)(a) in The Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(2)(a) in The Calcutta Improvement Act, 1911

(a)[ a person who was or has been a member of the Judicial Service as defined in Article 236 of the Constitution of India for at least ten years and held a rank not inferior to that of a Subordinate Judge for at least three years; or] [Clauses (a) and (b) substituted by W. B. Act 32 of 1955.],

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State of West Bengal - Subsection

Section 72(2)(a) in The Calcutta Improvement Act, 1911