Section 5(2A)(b) in The Maharashtra Public Trusts Act, 1950

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(b)who has been for not less than four years—

(i)an advocate enrolled under the Indian Bar Councils Act, 1926, or the Advocates Act, 1961.

(ii)an attorney of a High Court, or

(iii)a pleader enrolled under the Bombay Pleaders Act, 1920, or

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