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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989

(2)No Court, Tribunal or other authority shall receive a vakalath not bearing the stamp filled by an advocate unless the advocate who is not a member of the Fund files a declaration along with the vakalath that he is not a member of the Fund.