Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(a) in The Bombay Public Trusts Act, 1950

(a)who is holding or has held a judicial office not lower in the rank than that of a District Judge, or a Judge of the Bombay City Civil Court or the Chief Judge of the Presidency Small Cause Court, or