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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The State Of Himachal Pradesh Act, 1970

(2)The persons who by virtue of sub-section (1) become Judges of the High Court of Himachal Pradesh shall, except in the case where any such person is appointed to be the Chief Justice of the High Court , rank in that Court according to the priority of their respective appointments as Judges of the High Court of Delhi.