*Orissa Advocates' Welfare Fund (Amendment) Act, 1997**
| [Orissa Act No. 1 of 1998] | [14th January, 1998] |
An Act further to Amend the Orissa Advocates' Welfare Fund Act, 1987.
Be it enacted by the legislature of the State of Orissa in the Forty-eighth Year of the Republic of India as follows:-
* For the Bill see Orissa Gazette, Extraordinary, dated the 4th, December, 1997 (No. 1487).
** [Received the assent of the Governor on the 14th January, 1998, first extraordinary issue of the Orissa Gazette, dated the 17th January, 1998]
1. Short title.- This Act may be called the Orissa Advocates' Welfare Fund (Amendment) Act, 1997.
2. Amendment of section 22.- In the Orissa Advocates' Welfare Fund Act, 1987 (Orissa Act 18 of 1987) (hereinafter referred to as the principal Act) in sub-section (1) of section 22, for the words "two rupees", the words "four rupees" shall be substituted.
3. Amendment of section 23.- In the principal Act, in section 23,-
(a) in sub-section (1), after the words "one stamp", the words, brackets and figure "or, in case of stamps of the value of two rupees printed prior to the date of commencement of the Orissa Advocates' Welfare Fund (Amendment) Act, 1997 and in stock if any, two stamps" shall be inserted; and
(b) in sub-section (5), for the words "unless, the stamps is affixed to it", the words "unless it is stamped as aforesaid" shall be substituted.