Section 12(2) in Jharkhand Advocates Clerks Welfare Fund Act, 2018
(2)Every Vakalatnama or Memorandum of appearance filed before any Court, authority of tribunal shall affixed with a stamp as specified in sub-section (1) in addition to the Court fee stamps, if any, and stamp to be affixed under any other Acts and no Vakalatnama or Memorandum of appearance shall be valid unless it is so stamped.Provided that this sub-section shall not apply to any Vakalatnama of Memorandum or appearance filed on behalf of the Central or State Government.
