Section 2(1) in West Bengal Advocates Welfare Corporation Act, 2012
(1)In this Act, unless the context otherwise requires,-(a)"advocate" means an advocate whose name is entered in the State roll and who is a member of a Bar Association, but does not include an advocate to whom the provisions of this Act do not apply under section 29;(b)"notification" means a notification published in the Official Gazette;(c)"prescribed" means prescribed by rules made under this Act;(d)"State Government" means the State Government in the Judicial Department;(e)"stipend" means an allowance to be paid by the Corporation monthly for the purposes of this Act.
