Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(6) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(6)The process directed by this rule shall be repealed on the successive exclusions one after another of the candidates lowest on the poll until such seat is filled either by the election of a candidate with the quota of as hereinafter provided.