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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(2)No person shall be appointed to the office of the Administrator General who is not an advocate practicing in [Ibid, for the words “a High Court”.][the High Court] or a person already in the service of the State.]