Section 129(2)(ii) in The Customs Act, 1962

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Union of India - Subsection

Section 129(2)(ii) in The Customs Act, 1962

(ii)in computing the period during which a person has been an advocate, there shall be included any period during which the person has held a judicial office, or the office of a member of a tribunal or any post, under the Union or a State, requiring special knowledge of law after he became an advocate.

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Union of India - Subsection

Section 129(2)(ii) in The Customs Act, 1962