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 4] [Entire Act] State of Uttarakhand - Subsection Section 4(i) in Bar Council of Uttarakhand Nainital Amendment Rules, 2014 (i)The Election Tribunal shall be appointed by the Bar Council on the date as per the notification on which the time was election fixed under rule (II):
