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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(1) in The Jammu and Kashmir Advocates Welfare Fund Act, 1997

(1)Every member of the Fund shall affix one Welfare Fund Stamps referred to in sub-section (1) of section 22 on every vakalatnama to be filed by him and to vakalatnama shall be filed before or received by any court, Tribunal or other authority unless it is so stamped.