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] [Entire Act] Bombay Presidency - Section Section 3rd in Bombay High Court Letters Patent, 1866 3rd. Persons who have held the post of Judicial Officer not inferior to that of Principal Sudder Ameen or Judge of a Small Cause Court for a period of not less than five years; or,
