Section 12A in Telangana Advocates' Clerks Welfare Fund Act, 1992
12A. [ Apportionment of sale proceeds and the cost of printing of stamps. [Inserted by Act 19 of 1992 and later added by Act 21 of 1994 and substituted by Act No. 24 of 2011.]
(1)Notwithstanding anything contained in section 12, out of the sale proceeds of the stamps worth of [Rs.100/], a sum of [Rs.86/-] [Substituted by Act No.8 of 2018.] shall be credited to the Telangana Advocates' Welfare Fund and [Rs.14/-] [Substituted by Act No.8 of 2018.] shall be credited to the Andhra Pradesh Advocates' Clerks Welfare Fund and where such a stamp is affixed to Vakalat/Memo of Appearance, the provision sub-section (2) of section 12 shall be deemed to have been complied with.(2)The cost of the printing of the Stamps under sub-section (1) of section 12 shall be apportioned between the Andhra Pradesh Advocates' Clerks Welfare Fund constituted under section 3 of the Telangana Advocates' Clerks Welfare Fund Act, 1992 and the Andhra Pradesh Advocates' Welfare Fund constituted under section 3 of the Telangana Advocates' Welfare Fund Act, 1987 in such manner as may be prescribed.]
