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Section 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 1[Commercial Courts, Commercial Appellate Courts], Commercial Division or the Commercial Appellate Division in a High Court.

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1. Subs. by s. 16, ibid., for "Commercial Court" (w.e.f. 3-5-2018).

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