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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(2)(ii) in The Bengal Agricultural Income-Tax Act, 1944

(ii)"lawyer" means a Barrister-at-law or Solicitor or any other person entitled to plead in any Court of law in [the whole of India except Part B States] [substituted by the Adaptation of Laws Order, 1950.];