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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(ii) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(ii)On receipt of a nomination paper, the Secretary shall examine and if he finds any defect therein he shall notify the same to the candidate who may thereupon submit another proposal within the time prescribed by Rule 2.