Section 12A(2) in Telangana Advocates' Welfare Fund Act, 1987
(2)The cost of the printing of the stamps under sub-section (1) of section 12 shall be apportioned between the Andhra Pradesh Advocates' Welfare Fund constituted under section 3 of the [Andhra Pradesh Advocates' Welfare Fund Act, 1987] [Adapted as Telangana Advocates' Welfare Fund Act, 1987 G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] and the Andhra Pradesh Advocates' Clerks' Welfare Fund constituted under section 3 of the [Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992] [Adapted as Telangana Advocates' Clerks Welfare Fund Act, 1992 G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] in such manner as may be prescribed.]
