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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(2)(b) in The Calcutta Improvement Act, 1911

(b)[ a barrister or advocate who has practised as such in the Calcutta High Court for not less than ten years] [Clauses (a) and (b) substituted by W. B. Act 32 of 1955.].