*Orissa Advocates' Welfare Fund (Amendment) Act, 2002**
| [Orissa Act No. 12 of 2002] | [17th November, 2002] |
An Act further to Amend the Orissa Advocate' Welfare Fund Act, 1987.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:-
* For the Bill, See Orissa Gazette, Extraordinary dated the 4th October, 2002 (No. 1740).
** [Received the assent of the Governor on the 17th November, 2002 first published in an extraordinary issue of the Orissa Gazette, dated, the 21st November, 2002 (No. 2134)]
1. Short title and commencement.- (1) This Act may be called the Orissa Advocates' Welfare Fund (Amendment) Act, 2002.
(2) This section and section 2 shall come into force at once and section 3 shall come into force on such date as the State Government may, by *notification, appoint.
* Came into force w.e.f. 1st November, 2003 vide Law ‘Department Notification No. 14513-L., dated the 30th October, 2003 published in Orissa the Gazette Extraordinary No. 695, dated the 24th May, 2002.
2. Amendment of section 22.- In section 22 of the Orissa Advocates' Welfare Fund Act, 1987 (Orissa Act 18 of 1987) (hereinafter referred to as the principal Act), in sub-section (1) for the words "four rupees and its value inscribed thereon" the words "five rupees and for the purpose of utilisation of the stamps printed prior to the commencement of section 3 of the Orissa Advocates' Welfare Fund (Amendment) Act, 2002 and in stock, if any, one rupee, and their value respectively inscribed thereon" shall be substituted.
3. Amendment of section 23.- In section 23 of the principal Act, in sub-section (1), for the words, brackets and figures "one stamp" or, in case of stamps of the value of two rupees printed prior to the commencement of the Orissa Advocates' Welfare Fund (Amendment) Act, 1997 and in stock if any, two stamps", the words "stamp or stamps of the value of five rupees" shall be substituted.