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State of West Bengal - Section

Section 10 in The West Bengal Law Clerks Act, 1997

10. Bar to enrolment.

- No person shall be admitted as a law clerk on the roll if he has been convicted of an offence involving moral turpitude:Provided that the disqualification for enrolment as aforesaid shall cease to have effect after a period of three years has elapsed since such person has served the sentence.