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 13] [Entire Act] State of Uttar Pradesh - Subsection Section 13(ii) in The Bar Council of Uttar Pradesh Election Rules, 1992 (ii)Upon the application of any such voter received at least 75 days before the date of polling his address may be altered in the manner specified in the application.
