Section 5(2A)(b) in The Bombay Public Trusts Act, 1950

[Cites 0, Cited by 0] [Section 5(2A)] [Section 5] [Entire Act]

(b)who has been for not less than eight years-

(i)an advocate enrolled under the Indian Bar Councils Act, 1926.

(ii)an attorney of the High Court, or

(iii)a pleader enrolled under the Bombay Pleaders Act, 1920.]

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