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State of Uttar Pradesh - Section

Section 50 in The Bar Council of Uttar Pradesh Election Rules, 1992

50. An Advocate who has inherited, or succeeded by survivorship, to a family business may continue it, but may not personally participate in the management thereof. He may continue to hold a share with others in any business which has decended to him by survivorship or inheritance or by will, provided he does not personally participate in the management thereof.