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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(7) in The Bihar State Advocates' Welfare Fund Act, 1983

(7)Every welfare stamp affixed on vakalatnama [;k 'kiFk i= [Added by Bihar Act 5 of 1990.]] filed before any I Court, Tribunal or other Authority be cancelled in the manner as provided in Bihar I for the court-fee stamps.