Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Tamilnadu - Subsection Section 12(3) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999 (3)The person or authority receiving vakalath with such stamp shall forthwith effect cancellation of the stamp by punching out the same.
