1 [(1) 2 [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 3 [States].] 4 [(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.] 5 * * * * *Open in Lexace · Ask the AI about this section
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