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(6) in The Indian Bar Councils (U.P. Amendment) Act, 1950 (6)An option exercised under sub-section (5) shall be final and cannot be revised during the continuance of the electoral list except in the manner and for reasons to be prescribed.
