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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1)(b) in The West Bengal Advocates Welfare Fund Act, 1991.

(b)where the member of the Fund has been an advocate for less than fifteen years but not less than five years on the 31st December of the preceding year, rupees one hundred;