Section 12A(2) in Telangana Advocates' Clerks Welfare Fund Act, 1992
(2)The cost of the printing of the Stamps under sub-section (1) of section 12 shall be apportioned between the Andhra Pradesh Advocates' Clerks Welfare Fund constituted under section 3 of the Telangana Advocates' Clerks Welfare Fund Act, 1992 and the Andhra Pradesh Advocates' Welfare Fund constituted under section 3 of the Telangana Advocates' Welfare Fund Act, 1987 in such manner as may be prescribed.]
