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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(ii) in The Bar Council of Uttar Pradesh Election Rules, 1992

(ii)Such nomination shall be accompained by a deposit of Rs. 2500/- (rupees two thousand five hundred) only, and this deposit shall be made to the Secretary in cash or Bank Draft and for such deposit a receipt shall be issued in form E: