Section 14 in The Haryana Advocates' Welfare Fund Rules, 2014
14. Cancellation of stamps. section 27(4).
- Vakalatnama filed requiring a stamp under the Act shall not be considered, acted upon in any proceeding in any court of law, Tribunal, Commission/Forum, other statutory authority or before any person legally authorized to take evidence, until the stamp has been cancelled in a manner as prescribed in section 30 of the Court Fees Act, 1870.
