Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2013 2 of 2013 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 15 3. Amendment Of Section 16 4. Amendment Of Section 23 Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2013 2 of 2013 PREAMBLE An Act further to amend the Tamil Nadu Advocates Welfare Fund Act, 1987. 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 Governor of Tamil Nadu on February 23, 2013 --Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 51, page 15, dated February 25, 2013. Statement of Objects and Reasons: Refer T.N. Bill No. 2 --2013 (1) CTAR page 1.18. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Advocates 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 Welfare Fund Act, 1987 (Tamil Nadu Act 49 of 1987) (hereinafter referred to as the principal Act),-- (1) in sub-section (3), for the expression "two hundred rupees", the expression "one thousand rupees " shall be substituted; (2) in sub-section (4),-- (i) in item (a), for the expression "one hundred rupees", the expression "five hundred rupees " shall be substituted; (ii) in item (b), for the expression "two hundred rupees", the expression "one thousand rupees " shall be substituted; (iii) in item (c), for the expression "Ten thousand rupees", the expression "Twenty-five thousand rupees " shall be substituted; (iv) in item (d), for the expression "Two thousand and five hundred rupees", the expression "Ten thousand rupees" shall be substituted. 3. Amendment Of Section 16 :- In Section 16 of the principal Act, in sub-section (5) and in the Proviso thereto, for the expression "two lakh rupees ", the expression "five lakh and twenty-five thousand rupees " shall be substituted. 4. Amendment Of Section 23 :- In Section 23 of the principal Act, in sub-section (1), for the expression "ten rupees", the expression "thirty rupees " shall be substituted.