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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(iv) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

(iv)All objections regarding the validity of a nomination raised before the Returning Officer on the date of the final scrutiny shall be decided by him and his decision shall be final subject to any decision by the tribunal if the election of a member is questioned under Chapter IV.