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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(xxiii) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963 (xxiii)"Voter" means an Advocate whose name is entered on the roll of Advocates prepared under Section 17 of the Act;
