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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(3) in The Jharkhand Special Courts Act, 2016

(3)No persor shall be qualified for nomination as a Judge of a Special Court unless he is a member of Jharkhand Superior Judicial Service and is or has been a Sessions Judge/Additional Sessions Judge in the State.