Section 8(2)(b) in The Indian Bar Councils (U.P. Amendment) Act, 1950

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(b) in The Indian Bar Councils (U.P. Amendment) Act, 1950

(b)separately in respect of each territorial constituency referred to in sub-section (1), a territorial electoral list of advocates entitled to vote in such constituencies:

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State of Uttar Pradesh - Subsection

Section 8(2)(b) in The Indian Bar Councils (U.P. Amendment) Act, 1950