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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 20 in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

20. Training and continuous education.––

The State Government may, in consultation with the High Court, establish necessary facilities providing for training of Judges who may be appointed to the Commercial Court, Commercial Division or the Commercial Appellate Division in a High Court.