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

Union of India - Subsection

Section 3(2) in The Administrators-General Act, 1963

(2)No person shall be appointed to the office of Administrator-General unless he has been for at least--
(a)seven years an advocate; or
(b)seven years an attorney of a High Court; or
(c)ten years a member of the judicial service of a State; or
(d)five years a Deputy Administrator-General.