On Tuesday, the Govt. of NCT of Delhi has amended the Delhi Advocates Welfare Fund Rules,2001 to provide for fixation of vakalatnama with stamps.
The Rule 21 will be renumbered as Rule 21-A and states that, "Rule 21. Vakalatnama to bear stamps- Every advocate shall affix stamp of a value of twenty five rupees on every vakalatnama to be filed by him in the courts namely Supreme Court, High Court, District Court or a court subordinate to the District Court, tribunals and other authorities, wherever vakalatnama is filed".
The amendment will come into force on the date of their publication in the Delhi Gazette.
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