Section 16(2) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(2)Notwithstanding anything contained in sub-section (1), if a person had been a beneficiary for at least five years continuously immediately before attaining the age of sixty years, he shall be eligible to get the benefit of pension under section 9 and such other benefits as may be prescribed subject to the provision of this Act.Chapter-IV Registration of Establishment.
