Section 6(2) in The Tamil Nadu Advocates' Clerks Welfare Fund Rules, 2000
(2)[ The stamp of the Fund shall be in the custody of the Bar Council. The Advocates' Clerks Association shall purchase the stamps from the Bar Council after paying the value thereof less 10 per cent, towards incidental expenses.] [Substituted by G. O.Ms. No. 481, Home (Courts V), dated 10-2-2002, vide Notification No. S.R.O. A 32/ 2002 III (1)(a)26, dated 3-7-2002.]
