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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(n) in The Bar Council of Uttar Pradesh Election Rules, 1968 (n)"Original Vote" in relation to any candidate, means a vote derived from voting paper on which a first preference is recorded for such candidate;
