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] [Entire Act] State of Uttarakhand - Section Section 9 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014 9. The candidate or their authorised Agents shall be entitled to the present at the time of scrutiny and raise objections, if any.
