Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 20 in The Maharashtra Advocates Welfare Fund Act, 1981

20. Cancellation of welfare fund stamp affixed on Vakalatnama.

Every stamp affixed on Vakalatnama under subsection (1) of section 19 filed before any Court, Tribunal or any other authority or person shall be cancelled in the manner provided in section 42 of the Bombay Court-fees Act, 1959.