Section 3(1) in Andhra Pradesh Advocates Welfare Fund and The Andhra Pradesh Clerks Welfare Fund Acts (Amendment) Act, 1992
(1)after section 12, the following sections shall be inserted, namely:"12-A. Combined stamp for Advocates' Welfare Fund and Advocates' Clerks' Welfare Fund.- Notwithstanding anything contained in section 12, it shall be competent for the Government to print or earned to be printed combined stamp superscribed in Telugu language as "Nyayavadula Mariyu Vari "gumasthala Samkshema Nidhi, for the Andhra Pradesh Advocate' Clerks, Welfare Fund and for the Andhra Pradesh Advocates Welfare Fund constituted under the Andhra Pradesh Advocates, Welfare Fund Act, 1987 of the value of Act 33 of 1987 rupees eight out of which a sum of rupees two shall be credited to the Andhra Pradesh Advocates, Clerks, Welfare Fund and rupees six shall be credited to the Andhra Pradesh Advocates' Welfare Fund, and where such a combined stamp is affixed on the vakalat the provisions of sub-section (2) of section 12 shall be deemed to have been, complied with."
