Section 34(2) in The West Bengal Law Clerks Act, 1997
(2)Any order made under sub-section (1) may have retrospective effect from a date not earlier than the date of commencement of this Act.[Scheudle] ['Schedule' inserted by West Bengal Act 28 of 1997.][See section 15(3).]Form of Licence under sub-section (3) of section 15 of the West Bengal Law Clerks Act, 1997 (West Bengal Act 6 of 1997)This is to authorise Shri/Shrimati ......................... son/daughter/wife of .............................. of village/town...................police station ........................ district ........................... now residing at.................................... to act as Licensed Law Clerk of Shri/Shrimati.............................Advocate/Lawyer during the......................Date:Licensing AuthorityTo be produced when required and for renewal.
