Section 12A(1) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(1)Notwithstanding anything contained in Section 12, out of the sale proceeds of the stamps worth of Rs. 50/-, a sum of Rs. 43/- shall be credited to the Andhra Pradesh Advocates' Welfare Fund and Rs. 7/- shall be credited to the Andhra Pradesh Advocates' Clerks' Welfare Fund and where such a stamp is affixed to Vakalat/ Memo of Appearance, the provisions of sub-section (2) of Section 12 shall be deemed to have been complied with.
