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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(1)A person shall not be qualified for appointment as Chairperson unless he—
(a)is, or has been, a Judge of a High Court; or
(b)has, for at least two years, held the office of a Vice-Chairperson.