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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(a) in The Indian Bar Councils (U.P. Amendment) Act, 1950

(a)in clause (a) the words "the method of determining in accordance with the provisions of sub-sections (2) and (3) of section 4, the candidates who shall be declared to have been elected" shall be deleted;