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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1) in The West Bengal Law Clerks Act, 1997

(1)The State Council may constitute one or more funds in the manner prescribed for the purposes of-
(a)carrying out all or any of the functions of the State Council under sub-section (1) of section 4;
(b)giving financial assistance to, or organise welfare schemes for, the indigent, disabled or other law clerks.