Section 20(7) in The Gujarat Advocates Welfare Fund Act, 1991
(7)The Bar Council shall after deducting from the sale proceeds of stamps the actual cost of printing and distribution of stamps pay the amount realised by sale of stamps to the Administrative Committee within fifteen days after the end of every quarter.[21, 22 and 23. ***] [Sections 21, 22 and 23 deleted by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5th April 2003.]
