Legal Document View

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
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1)(i) in The Orissa Advocates' Welfare Fund Act, 1987

(i)no Vakalat or memorandum of appearance filed by any Advocate or received by any Court, Tribunal or other authority without the Advocates' Welfare Fund Stamp affixed to it before the date of publication of the Orissa Advocates' Welfare Fund (Amendment) Act, 1991, shall be deemed to be invalid merely on the ground that such Vakalat or memorandum of appearance was filed or received, as the case may be, without being so stamped; and