Section 4 in The U.P. Advocates Welfare Fund Act, 1974
4. Transfer of certain monies to the Fund.
- As soon as may be after the commencement of this Act, an amount equivalents the sums received by the State Bar Council on account of the deposits of stamp duty on certificates of enrolment paid by Advocates, together with interest actually earned thereon, shall be paid by it to the credit of the Fund, and such credit to the Fund shall discharge the State Bar Council of the liability in respect thereof to the State Government.
