Section 13 in The Haryana Advocates' Welfare Fund Rules, 2014
13. Value of stamps. section 27(1).
- Every advocate shall affix/paste welfare stamp of a value of twenty five rupees only on every Vakalatnama to be filed in the Supreme Court of India, in the Punjab and Haryana High Court, in all District Courts, Sub-Divisional Courts, Tribunals, Commissions/Forums and other statutory authorities in the State of Haryana.
