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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(h) in The West Bengal Advocates Welfare Fund Act, 1991.

(h)if he has received, by virtue of his service in any post and in accordance with the terms and conditions of such service, any financial benefit (including Provident Fund, Gratuity, Pension or Compensation) upon retirement, resignation, retrenchment or termination of service; or