Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Advocates Clerks Welfare Fund (Amendment) Act, 2013 21 of 2013 [08 November 2013] CONTENTS 1. Short title and commencement 2. Amendment of section 15 3. Amendment of section 16 Tamil Nadu Advocates Clerks Welfare Fund (Amendment) Act, 2013 21 of 2013 [08 November 2013] PREAMBLE An Act to amend the Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fourth Year of the Republic of India as follows:- 1. Received the Assent of the Government of Tamil Nadu on November 8, 2013 - Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 328, Page 124, dated November 8, 2013. 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Advocates Clerks Welfare Fund (Amendment) Act, 2013. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of section 15 :- In section 15 of the Tamil Nadu Advocates Clerks Welfare Fund Act, 1999 (Tamil Nadu Act 25 of 1999) (hereinafter referred to as the principal Act),- (1) in sub-section (3), for the expression "rupees fifty", the expression "rupees one hundred" shall be substituted; (2) in sub-section (4), for the expression "rupees fifty", the expression "rupees one hundred" shall be substituted; (3) in sub-section (5), for the expression "rupees one thousand", the expression "rupees two thousand" shall be substituted. 3. Amendment of section 16 :- In section 16 of the principal Act, in sub-section (2), for the expression "rupees fifty thousand", the expression "rupees two lakh" shall be substituted.