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  • Indian Laws constitution
  • Appointment of acting Chief Justice Article-223

Constitution of India, 1949

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Article Description
223 Appointment of acting Chief Justice

When the office of Chief Justice of High Court is vacant or when any such Chief Justice is, by reason of absence or otherwise, unable to perform the duties of his office, the duties of the office shall be performed by such one of the other Judges of the Court as the President may appoint for the purposes.











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