Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Adhivakta Kalyan Nidhi (Sanshodhan) Adhiniyam, 2012 4 of 2013 [09 January 2013] CONTENTS 1. Short title 2. Amendment of Section 18 3. Amendment of Section 19 Madhya Pradesh Adhivakta Kalyan Nidhi (Sanshodhan) Adhiniyam, 2012 4 of 2013 [09 January 2013] An Act further to amend the Madhya Pradesh Adhivakta Kalyan Nidhi Adhiniyam, 1982. Be it enacted by the Madhya Pradesh Legislature in the Sixty-third year of the Republic of India as follows:-- ** Published in M.P. Rajpatra (Asadharan) dated 9-1-2013 Pages 22-22(1). 1. Short title :- This Act may be called Madhya Pradesh Adhivakta Kalyan Nidhi (Sanshodhan) Adhiniyam, 2012. 2. Amendment of Section 18 :- In Section 18 of the Madhya Pradesh Adhivakta Kalyan Nidhi Adhiniyam, 1982 (No. 9 of 1982) hereinafter referred to as the Principal Act), for sub-section (1), the following sub-section shall be substituted, namely:-- "(1) The State Government shall, on the requisition made by the Bar Council of Madhya Pradesh, print or cause to be printed in such form and in such manner as may be prescribed in consultation with the Bar Council, adhesive stamps bearing the words "Madhya Pradesh Adhivakta Kalyan Nidhi Stamp" of the value of twenty rupees and fifty rupees for being supplied to the Bar Council for distribution and sale on 10 percent commission basis.". 3. Amendment of Section 19 :- In Section 19 of the Principal Act,-- (i) in sub-section (1), for the words "ten rupees", the words "twenty rupees" shall be substituted; (ii) in sub-section (2), for the words "twenty rupees", the words "fifty rupees" shall be substituted.