Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Gujarat - Subsection Section 62(2) in The Bombay Public Trusts Act, 1950 (2)Every person between the ages of 25 and 65 shall, except as may be prescribed by rules, be liable and serve as an assesor under this Act.
