Section 12A in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
12A. [ Apportionment of sale proceeds and the costs of printing of stamps. [Substituted by Act No. 24 of 2011, dated 27.12.2012.]
(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 sub- section (2) of Section 12 shall be deemed to have been complied with.(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 Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992 and the Andhra Pradesh Advocates' Welfare Fund constituted under Section 3 of the Andhra Pradesh Advocates' Welfare Fund Act, 1987 in such manner as may be prescribed.]
