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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(4) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(4)Every such vakalatnama filed or received under sub-section (1) shall be cancelled in the manner provided in the Jammu and Kashmir Court Fees Act, Samvat 1977 and the Jammu and Kashmir Suits Valuation Act, Samvat 1977.