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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in The Bar Council of Uttar Pradesh Election Rules, 1992

(2)The petition shall be accompanied by a deposit of Rs. 2500/- which shall be paid in cash or sent by Money Order or Bank Draft. In case it is sent by M.O. the M.O. receipt shall also be attached to the petition. The fee shall not be refundable.