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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1) in Karnataka Advocates' Welfare Fund Act, 1983

(1)The Bar Council shall cause to be printed Welfare Fund stamps of the value of [five rupees or ten rupees] [Substituted by Act 6 of 1996 w.e.f. 02.04.1997 and again substituted by Act 18 of 2002 w.e.f. 15.04.2005] with the Bar Council Emblem and its value inscribed thereon.