Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(iii) in The Bar Council of Uttar Pradesh Election Rules, 1992 (iii)The amount of deposit shall be credited to the fund of the Bar Council which is not refundable except in case of-
