Section 14(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003
(2)Every Vakalath filed before any court, authority or tribunal shall be affixed with a stamp as specified in sub-section (1), in addition to the court fee stamps, if any, and the stamps to be affixed under any other Act and no Vakalath shall be valid unless it is so stamped:Provided that this sub-section shall not apply to any Vakalath filed on behalf of the Central or State Government.
