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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Advocates Welfare Fund Act, 1981

(1)Every member of the Fund shall affix one welfare fund stamp referred to in sub-section (1) of section 18 on every Vakalatnama filed by him and no Vakalatnama shall be filed before or received by any Court, Tribunal or other authority or person referred to in section 14 unless it is stamped.