Section 12(2) in Telangana Advocates' Welfare Fund Act, 1987
(2)Every Vakalat/Memo of Appearance filed before any Court, Authority, Tribunal, Forum or Commission including every Vakalat/Memo of Appearance filed by all the Law Officers appearing for the State and Central Governments and their instrumentalities shall be affixed with the Stamp worth of rupees [hundred] [Substituted by Act No.7 of 2018.] and no such Vakalat/Memo of Appearance shall be valid or accepted without such Stamp.
