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 26] [Entire Act] Union of India - Subsection Section 26(5) in The Advocates' Welfare Fund Act, 2001 (5)The State Bar Council, the State Bar Associations and the State Advocates’ Associations shall keep proper accounts of the stamps in such form and manner as may be prescribed.
