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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(d) in The West Bengal Law Clerks Act, 1997

(d)he has completed a period of probation for one year under a law clerk acting as such for not less than five years in any court in West Bengal under a licence granted by a competent authority;