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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Administrators-General Act, 1963

(2)No person shall be appointed as a Deputy under this section 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.