Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(2) in The Official Trustees Act, 1913 (2)[ No person shall be appointed as a Deputy unless he has been for at least three years(a)an advocate; or(b)an attorney of a High Court; or(c)a member of the judicial service of a State.]
