Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Evacuee Interest (Separation) Act, 1951

(2)No person shall be qualified to be appointed as an appellate officer under this Act unless such person--
(a)is, or has been, or is qualified for appointment as, a Judge of a High Court; or
(b)is, or has been, a District Judge.