Section 12A in Telangana Advocates' Welfare Fund Act, 1987
12A. [ Apportionment of sale proceeds and the cost of Printing of Stamps. [Substituted by Act No.23 of 2011.]
(1)Notwithstanding anything contained in section 12, out of the sale proceeds of the stamps worth of [Rs.100/-], a sum of [Rs.86/-] [Substituted by Act No.7 of 2018.] shall be credited to the Andhra Pradesh Advocates' Welfare Fund and [Rs.14/-] [Substituted by Act No.7 of 2018.] shall be credited to the Andhra Pradesh Advocates' Clerks Welfare Fund and where such a stamp is affixed to Vakalat/Memo of Appearance, the provisions of sub-section (2) of section 12 shall be deemed to have been complied with.(2)The cost of the printing of the stamps under sub-section (1) of section 12 shall be apportioned between the Andhra Pradesh Advocates' Welfare Fund constituted under section 3 of the [Andhra Pradesh Advocates' Welfare Fund Act, 1987] [Adapted as Telangana Advocates' Welfare Fund Act, 1987 G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and the Andhra Pradesh Advocates' Clerks' Welfare Fund constituted under section 3 of the [Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992] [Adapted as Telangana Advocates' Clerks Welfare Fund Act, 1992 G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] in such manner as may be prescribed.]
