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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(2) in The West Bengal Law Clerks Act, 1997

(2)Notwithstanding anything contained in this Act, the term of office of the first State Council appointed by the State Government shall be two years from the date of the first meeting of the State Council:Provided that such members shall continue to hold office until the State Council is reconstituted in accordance with the provisions of this Act.