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

State of Uttar Pradesh - Subsection

Section 32(4) in The Bar Council of Uttar Pradesh Election Rules, 1992

(4)All disputes arising under the above sub-rules shall be decided by a tribunal to be known as an Election Tribunal comprising of 3 advocates whose names are on the State Roll and who are not less than 10 years standing and who are not candidates in the said Election to the Bar Council.