Section 2(b) in The West Bengal Advocates Welfare Fund Act, 1991.
(b)"Bar Association" means an association mainly of advocates practising in any court, or before any tribunal or person legally authorised to take evidence, or before any other authority or person before whom such advocate is by or under any law for the time being in force entitled to practise, in West Bengal, and recognised as such by the Bar Council under section 16;
