Section 6 in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
6. Stamp of the Fund.
- The stamp of the Fund shall be printed superscribing with the expression "Tamil Nadu Advocates' Clerks Welfare Fund" by the Tamil Nadu Government Printing Press or any press specified by the Committee, from time to time, having regard to the security in printing.(2)[ The stamp of the Fund shall be in the custody of the Bar Council. The Advocates' Clerks Association shall purchase the stamps from the Bar Council after paying the value thereof less 10 per cent, towards incidental expenses.] [Substituted by G. O.Ms. No. 481, Home (Courts V), dated 10-2-2002, vide Notification No. S.R.O. A 32/ 2002 III (1)(a)26, dated 3-7-2002.]
