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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1) in Kerala Advocates' Welfare Fund Act, 1980

(1)Every member of the Fund shall affix one stamp on every vakalath filed by him and no vakalath shall be filed before or received by any court tribunal or other authority unless it is so stamped.