Section 12 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
12. Stamp of Jharkhand Advocates' clerk welfare Fund.
(1)There shall be printed or caused to the printed by the Bar Council in such form and in such manner as may be prescribed, stamp inscribed "the Jharkhand Advocates' Clerk Welfare Fund"each of the value of five rupees.(2)Every Vakalatnama or Memorandum of appearance filed before any Court, authority of tribunal shall affixed with a stamp as specified in sub-section (1) in addition to the Court fee stamps, if any, and stamp to be affixed under any other Acts and no Vakalatnama or Memorandum of appearance shall be valid unless it is so stamped.Provided that this sub-section shall not apply to any Vakalatnama of Memorandum or appearance filed on behalf of the Central or State Government.(3)The person or authority receiving Vakalatnama with such stamp shall forthwith effect cancellation of the stamp by punching out the same.(4)The custody of the stamps printed under this section shall be with the Bar Council and, the supply and sale of stamps shall be in such manner as may be prescribed.
