Section 12A(1) in Telangana Advocates' Welfare Fund Act, 1987
(1)Notwithstanding anything contained in section 12, out of the sale proceeds of the stamps worth of [Rs.100/-], a sum of [Rs.86/-] [Substituted by Act No.7 of 2018.] shall be credited to the Andhra Pradesh Advocates' Welfare Fund and [Rs.14/-] [Substituted by Act No.7 of 2018.] 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.
