Legal Document View

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
[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(2)(b) in Nagpur Improvement Trust Act, 1936

(b)a barrister, advocate or pleader of not less than ten years standing who has practised as an advocate or pleader in the High Court of Judicature at Nagpur.