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[Cites 0, Cited by 0] [Section 5(2A)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2A)(a) in The Bombay Public Trusts Act, 1950

(a)who is holding or has held a judicial office not lower in the rank than that of a Civil Judge (Senior Division) or a Judge of the Court of Small Causes of Bombay or any office which in the opinion of the State Government is an equivalent office, or