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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in The Bihar State Advocates' Welfare Fund Act, 1983

(1)No vakalatnama [vkSj 'kiFk i= [Added by Bihar Act 5 of 1990.]] shall be filed before or received by any court, tribunal or other authority unless it has the welfare stamp, as mentioned in Section 22.