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

State of Odisha - Subsection

Section 3(3) in The Orissa Special Courts Act, 2006

(3)No person shall be qualified for nomination as a Judge of a Special Court unless he is a serving officer belonging to Orissa Superior Judicial Service (Senior Branch) and is or has been a Sessions Judge in the State.