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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(5)(a) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(a)who has been for not less than three years as an Advocate of the High Court of [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowment-I) Department, dated 01.11.2014.], by direct recruitment; or