Section 3(1)(a) in The Delimitation Act, 1972

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(a) in The Delimitation Act, 1972

(a)two members, each of whom shall be a person who is or has been a Judge of the Supreme Court or of a High Court, to be appointed by the Central Government; and

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Union of India - Subsection

Section 3(1)(a) in The Delimitation Act, 1972