Section 12(2) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
(2)Every vakalath or memorandum of appearance 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 stamp to be affixed under any other Act and no vakalath or memorandum of appearance shall be valid unless it is so stamped:Provided that this sub-section shall not apply to any vakalath or memorandum of appearance filed on behalf of the Central or State Government.
