Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(7) in The Indian Bar Councils (U.P. Amendment) Act, 1950 (7)A person ceasing to be a member by reasons of the expiry of his term of office shall, if otherwise qualified be eligible for re-election or renomination."
