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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(xiii) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(xiii)"First Preference", "Second Preference," Third Preference" and so on shall mean and be indicated respectively by the words "first" or "one", "second" or "two", "third" or "three," etc. written opposite the name of a candidate on the voting paper;