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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(4) in The Gujarat Advocates Welfare Fund Act, 1991

(4)Every stamp affixed on every Vakalatnama filed before a District Court or a court subordinate to the District Court or a Tribunal or other authority or High Court shall be cancelled in such manner as may be prescribed.]