Section 23(4) in The West Bengal Advocates Welfare Fund Act, 1991.
(4)For calculating the period of practice referred to in the Schedule, every four years of practice, if any, before admission as a member of the Fund shall be computed as one year of practice and, for the remaining fraction of years of practice, every such year of practice shall be computed as three months of practice, and the total of the completed years of practice so computed shall be added to the number of years of practice after admission as a member of the Fund.
