Section 2(c) in The West Bengal Law Clerks Act, 1997
(c)"law clerk" means a law clerk entered in the State roll under the provisions of this Act;(cc)[ "Licensing Authority" means an authority appointed by the State Government by notification in the Official Gazette for the purposes of this Act, and includes a licensing authority under any law for the time being in force, holding office as such on the date of commencement of this Act till the date of appointment of a Licensing Authority under this Act, and also includes such other authority or authorities as may be prescribed;] [Clause (cc) inserted by West Bengal Act 28 of 1997.]
