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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(8) in The Bar Council of Uttar Pradesh Election Rules, 1992

(8)No petition shall lie on the ground that any nomination paper was wrongly rejected or me name of any voter was wrongly included in or omitted from me electoral roll or any error or irregularity which is not of a substantial character.