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[Cites 0, Cited by 4] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in THE COMMERCIAL COURTS ACT, 2015

(3)The State Government shall, with the concurrence of the Chief Justice of the High Court appoint one or more persons having experience in dealing with commercial disputes to be the Judge or Judges, of a Commercial Court, from amongst the cadre of Higher Judicial Service in the State.