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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(i) in The West Bengal Advocates Welfare Fund Act, 1991.

(i)if he is law officer of the Central Government or of any State Government or of any corporation or other body constituted under any law for the time being in force who has been enrolled as an advocate under the Advocates Act, 1961 and the rules made thereunder notwithstanding his being a full-time salaried employee.