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Constitution of India, 1949 220.Restriction on practice after being a permanent Judge.- No person who, after the commencement of this Constitution , has held office as a permanent Judge of a High Court shall plead or act in any court or before any authority in India except the Supreme Court and the other High Courts. Explanation.- In this article, the expression "High Court" does not include a High Court for a State specified in Part B of the First Schedule as it existed before the commencement of the Constitution (seventh Amendment) Act, 1956.    |
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