Section 70(2)(iii) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 70(2)(iii) in The Sikh Gurdwaras Act, 1925

(iii)is a person who has been a pleader of any High Court [or any Court which is a High Court within the meaning of clause (24) of section 3 of the General Clauses Act, 1897] [Inserted by Punjab Act 13 of 1926, section 2. This amendment has been given retrospective effect by Punjab Act 13 of 1926, Section 3, which reads as follows :- [3. The amendments made in the said Act by section 2 shall have effect as if they had been made on the 1st day of November, 1925].] for an aggregate period of not less than ten years.]

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Union of India - Subsection

Section 70(2)(iii) in The Sikh Gurdwaras Act, 1925