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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1)(ii) in The Orissa Advocates' Welfare Fund Act, 1987

(ii)the omission on the part of any Advocate to affix the Advocates' Welfare Fund Stamp on any Vakalat or memorandum of appearance filed by him or the receipt of any such Vakalat of memorandum without such stamp by any Court, Tribunal or other authority, before the date specified in Clause (i) shall not be challenged in any Court, Tribunal or other authority merely on the ground mentioned in that clause.]