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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(7) in The Bihar State Advocates' Welfare Fund Act, 1983

(7)Every welfare stamp affixed on vakalatnama [or affidavit] [Inserted by Act 5 of 1990.] filed before any court, Tribunal or other Authority shall be cancelled in the manner as provided in Bihar for the court fee stamps.