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Official Trustees Act, 1913 4. Official Trustees (1) The Government shall appoint an Official Trustee for each State: PROVIDED that nothing herein contained shall be deemed to bar the appointment of the same person as Official Trustee for two or more States. (2) No person shall be appointed to the office of Official Trustee unless he has been for at least- (a) seven years, an advocate; or (b) seven years, an attorney of a High Court; or (c) ten years, a member of the judicial service of a State; or (d) five years, a Deputy Official Trustee.    |
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