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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] NCT Delhi - Subsection Section 34(3) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002 (3)A person shall not be qualified for appointment as the Chairperson unless he is or has been a Judge of a High Court.
