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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(3)(a) in The West Bengal Law Clerks Act, 1997

(a)The termination of agreement of attachment or engagement of a law clerk by an advocate shall not be itself result in suspension, or removal of name from the register, and cancellation of licence, of the law clerk, of removal of his name as law clerk, or removal of his name as law clerk from the roll.