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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(5) in The Indian Bar Councils (U.P. Amendment) Act, 1950

(5)Where an advocate is otherwise qualified to have his name included in more than one electoral list, he shall be entitled at his option to exercise in the manner prescribed, to have his name entered in any one of the aforesaid electoral lists.