Section 31D(1)(iii) in Maharashtra Public Trust Rules, 1951

[Cites 0, Cited by 0] [Section 31D(1)] [Section 31D] [Entire Act]

State of Maharashtra - Subsection

Section 31D(1)(iii) in Maharashtra Public Trust Rules, 1951

(iii)are either practicing lawyers of not less than two years standing or have at least five years' administrative experience in any responsible position in any Government office or local authority or in any commercial or industrial organization.

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State of Maharashtra - Subsection

Section 31D(1)(iii) in Maharashtra Public Trust Rules, 1951