Section 14(1) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(1)There shall be printed at the Government Press by the Committee in such form and in such manner as may be prescribed stamps [of the value of six rupees] [Substituted by section 2 of Kerala Advocates' Clerks Welfare Fund (Amendment) Act, 2008 (Act 1 of 2009).] inscribed as "the Kerala Advocates' Clerks Welfare Fund Stamp".
