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State of Uttarakhand - Section

Section 17 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014

17. The names of the candidates duly elected as Chairman and Vice-Chairman shall be published in the Uttarakhand Gazette and sent to the High Court, various Bar Councils, Presidents of the Bar Associations in the State, Judicial Secretaries to the Government of India and the Uttarakhand Government and the Secretary of the Bar Council of India and to the Government Press.