Section 22(1) in The Orissa Advocates' Welfare Fund Act, 1987
(1)The State Government shall cause to be printed and distributed the stamps of the value of [five rupees and, for the purpose of utilisation of the stamps printed prior to the commencement of Section 3 of the Orissa Advocates' Welfare Fund (Amendment) Act, 2002 and in stock, if any, one rupee, and their value respectively inscribed thereon] [Substituted vide O.G.E.No. 2134 Dated 21.11.2002.],
