Section 23(5) in The Orissa Advocates' Welfare Fund Act, 1987
(5)No Court, Tribunal or authority shall accept any Vakalatnama or memorandum of appearance filed [unless it is stamped as aforesaid] [Substituted vide O.G.E.No. 63, Dated 17.1.1998.] except when filed by an Advocate appearing-(a)for an indigent person; or(b)for any person receiving legal aid; or(c)as amicus curiae.
