Section 2 in West Bengal Advocates Welfare Corporation Act, 2012
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"advocate" means an advocate whose name is entered in the State roll and who is a member of a Bar Association, but does not include an advocate to whom the provisions of this Act do not apply under section 29;(b)"notification" means a notification published in the Official Gazette;(c)"prescribed" means prescribed by rules made under this Act;(d)"State Government" means the State Government in the Judicial Department;(e)"stipend" means an allowance to be paid by the Corporation monthly for the purposes of this Act.(2)Words and expression used in this Act, but not defined shall have the same meaning as respectively assigned to them in the West Bengal Advocates Welfare Fund Act, 1991 (West Ben. Act XII of 1991).
