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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(ii) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(ii)Such nomination shall be accompanied by a deposit of Rs. 100 (Rupees one hundred) only, and this deposit shall be made to the Secretary in cash or Bank-Draft or by M.O.: