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Report No. 253 4. Nomination of judges to the Commercial Division and Commercial Appellate Divisions in High Courts :- (1) After a Notification under sub-section (1) or sub-section (3) of Section 3 has been issued, the Chief Justice of that High Court shall nominate such number of Judges of the High Court as required, to be Judges of the Commercial Division or Commercial Appellate Division of such High Court. (2) Judges to be nominated for the Commercial Division or the Commercial Appellate Division shall have expertise and experience in commercial litigation and such nomination shall preferably be for a period of two years or such other period as may be determined by the Chief Justice of the relevant High Court.    |
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