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] [Section 14] [Entire Act] State of Uttarakhand - Subsection Section 14(iii) in Bar Council of Uttarakhand Nainital Amendment Rules, 2014 (iii)The decision of the Returning Officer as to whether a voting paper has or has not been defaced shall be final.
