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State of Haryana - Section

Section 11 in The Haryana Advocates' Welfare Fund Rules, 2014

11. Value and design of stamps. section 26.

- The custody of the welfare stamps shall be with the State Bar Council and the stamps shall be printed in the denominations of twenty five rupees. The design of the Welfare Stamps shall inscribe therein the words "Haryana Advocates' Welfare Fund Stamp" and the emblem of the Bar Council of Punjab and Haryana.