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State of Uttar Pradesh - Section

Section 34 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

34. Conducts of Examination. - The Committee shall hold and conduct an examination for the enrolment of an Advocate after the prescribed period of training and shall appoint examiners, moderators, supervisors and such other staff as it may think necessary and expedient with the approval of the Bar Council.