Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(3) in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 (3)The person or authority receiving a Vakalat with such stamp shall forthwith, effect cancellation of the stamp by punching out the same.
