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 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(4) in The U.P. Advocates Welfare Fund Act, 1974 (4)Every Welfare Stamp affixed on a Vakalatnama under sub- section (1) shall be cancelled in the manner provided in Section 30 of the Court Fees Act, 1870.
