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State of Uttar Pradesh - Section

Section 33 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963

33. Appointment of Lecturer. -For the said purpose of imparting training, subject to the approval of the Bar Council, the Committee may appoint lecturers to deliver lectures in accordance with the prescribed curriculum at such centres in the territory of the State of Uttar Pradesh as it thinks fit.