Section 70(2)(i) in The Sikh Gurdwaras Act, 1925

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2)(i) in The Sikh Gurdwaras Act, 1925

(i)is, or, at the time of his retirement or resignation from [the service of the [(Government)] [Substituted for the words 'Government Service' by the Government of India (Adaptation of Indian Laws) Order, 1937.], was a District Judge or a Subordinate Judge of the first class or of not less than ten years' standing, or [a Munsif of the Ist class or of not less than ten years' standing; or] [Added by Punjab Act 3 of 1930, Section 6.]

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Union of India - Subsection

Section 70(2)(i) in The Sikh Gurdwaras Act, 1925