Section 4(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

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State of Telangana - Subsection

Section 4(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)who has at least ten years practice as an Advocate of the High Court of [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] or of the Supreme Court; or

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State of Telangana - Subsection

Section 4(1)(c) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987