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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Constitution Subarticle

Section 8(b) in THE CONSTITUTION (NINETY-NINTH AMENDMENT) ACT, 2014

(b)in clause (2), for the words "the President may appoint", the words "the President may, in consultation with the National Judicial Appointments Commission, appoint" shall be substituted.