Section 12(3)(iii) in The Sikh Gurdwaras Act, 1925

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Union of India - Subsection

Section 12(3)(iii) in The Sikh Gurdwaras Act, 1925

(iii)a person who has been a pleader of any Court [or any Court which is a High Court within the meaning of clause (24) of section 3 of the General Clause Act, 1897 (10 of 1897)] [Inserted by Punjab Act 13 of 1926, section 2. This amendment has been given retrospective effect by Punjab Act 13 of 1926, section 3, which reads as follows; ] for an aggregate period of not less than ten years.

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Union of India - Subsection

Section 12(3)(iii) in The Sikh Gurdwaras Act, 1925