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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(5) in The West Bengal Law Clerks Act, 1997

(5)Every application of a law clerk for renewal of licence shall be supported by the following documents:-
(i)a treasury challan showing deposit of renewal fee of fifty rupees;
(ii)a certificate from an advocate to whom he is attached or engaged.