Section 23 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
23. Vakalatnama to bear Welfare Stamps.
(1)Every member of the Fund shall affix one Welfare Fund Stamps referred to in sub-section (1) of section 22 on every vakalatnama to be filed by him and to vakalatnama shall be filed before or received by any court, Tribunal or other authority unless it is so stamped.(2)The value of the stamps shall neither be cost in the case nor be collected in any event from the client.(3)Any contravention of the provisions of sub-section (2) by any member shall disentitle him to the benefits of the Fund and the Trustee Committee shall report such instance to the Bar Council for appropriate action.(4)Every such vakalatnama filed or received under sub-section (1) shall be cancelled in the manner provided in the Jammu and Kashmir Court Fees Act, Samvat 1977 and the Jammu and Kashmir Suits Valuation Act, Samvat 1977.
