Section 14 in Kerala Advocates' Clerks Welfare Fund Act, 2003
14. Kerala Advocates' Clerks Welfare Fund Stamp.
(1)There shall be printed at the Government Press by the Committee in such form and in such manner as may be prescribed stamps [of the value of six rupees] [Substituted by section 2 of Kerala Advocates' Clerks Welfare Fund (Amendment) Act, 2008 (Act 1 of 2009).] inscribed as "the Kerala Advocates' Clerks Welfare Fund Stamp".(2)Every Vakalath filed before any court, authority or tribunal shall be affixed with a stamp as specified in sub-section (1), in addition to the court fee stamps, if any, and the stamps to be affixed under any other Act and no Vakalath shall be valid unless it is so stamped:Provided that this sub-section shall not apply to any Vakalath filed on behalf of the Central or State Government.(3)Every stamp affixed in Vakalaths filed before any court, tribunal or other authority shall be cancelled in the manner provided in the Kerala Court Fees and Suits Valuation Act, 1959 (10 of 1960).(4)The custody of the stamps printed under this section shall be with the Committee and, the supply and sale of stamps shall be in such manner as may be prescribed.
