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 22] [Entire Act] State of Karnataka - Subsection Section 22(6) in Karnataka Advocates' Welfare Fund Act, 1983 (6)The bar associations shall purchase the welfare Fund stamps from the Bar Council after paying the value thereof less ten per cent of such value towards incidental expenses.
