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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(3)(a) in The Finance Act, 2017

(a)is, or has been, a Judge of the Supreme Court or a Chief Justice of a High Court or a Judge of High Court for at least seven years, in the case of the Presiding Officer; and