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Official Trustees Act, 1913 5. Appointment and powers of Deputy Official Trustee (1) The Government may appoint a Deputy or Deputies to assist the Official Trustee; and any Deputy so appointed shall, subject to the control of the Government and the general or special orders of the Official Trustee, be competent to discharge any of the duties and exercise any of the powers of the Official Trustee, and, when discharging such duties or exercising such powers, shall have the same privileges and be subject to the same liabilities as the Official Trustee. (2) No person shall be appointed as a Deputy 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.    |
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