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State of Uttar Pradesh - Section

Section 14 in The Bar Council of Uttar Pradesh Election Rules, 1992

14. Form of voting paper.

- The voting papers shall contain the names of all the candidates. The address of the candidate and me date of his enrolment as advocate as in the roll shall be given against the name of each candidate. An asterisk mark shall be put against the name of candidates who on the relevant date have been on the State roll for at least 10 years for the purposes of proviso to Section 3 (2) (b) of the Act. The voting papers shall also bear on it the facsimile of the Returning Officer signature. It shall state the total number of the candidates to be elected. The voting paper shall as nearly as possible, be in the Form "C".