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[Cites 0, Cited by 111] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Prevention of Corruption Act, 1988

(2)A person shall not be qualified for appointment as a special Judge under this Act unless he is or has been a Sessions Judge or an Additional Sessions Judge or an Assistant Sessions Judge under the Code of Criminal Procedure, 1973 (2 of 1974).