Section 2 in The U.P. Advocates Welfare Fund Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Advocate" means an Advocate enrolled on the roll of the State Bar Council;(b)"State Bar Council" means the State Bar Council of Uttar Pradesh constituted under Section 3 of the Advocates Act, 1961;(c)"Fund" means the Fund referred to in Section 3 ;(d)"Trustees Committee" means the Committee constituted under Section 3;(e)[ "Welfare Stamp" means the stamp referred to in Section 9 ; [Instituted by U.P.Act 21 of 1988, vide Section 2 (w.e.f. 14-4-1989)](f)"Vakalatnama" includes a memorandum of appearance or any other document by which an advocate is empowered to appear, act or plead before any court, tribunal, authority or person but does not includes any Vakalatnama or memorandum of appearance filed on behalf of the State Government or an officer representing the State Government.]
