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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(iii) in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963 (iii)The amount of deposit shall be non-refundable and shall be credited to the fund created under Section 15(2) (b) of the Act, except in cases of-
