Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4B(3)] [Section 4B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4B(3)(a) in U.P. Industrial Disputes Act, 1947

(a)he is or has been a Judge of a High Court; or]
(aa)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or] [Inserted by U.P. Act No. 2 of 1966.]