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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(2) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963 (2)The papers containing original votes of an excluded candidate shall first be transferred, the transfer value of each paper being one hundred.
