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

Union of India - Subsection

Section 34(3) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(3)A person shall not be qualified for appointment as a Judicial Member unless he—
(a)has been a member of the Indian Legal Service and has held the post in Grade I of that Service for at least three years; or
(b)has, for at least ten years, held a civil judicial office.