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

State of Uttar Pradesh - Subsection

Section 32(1) in The Bar Council of Uttar Pradesh Election Rules, 1992

(1)Any voter may contest the validity of the election of a candidate declared to have been elected to the Bar Council by a petition signed by him and supported by an affidavit delivered to the Secretary personally or sent by registered post so as to reach him within 15 days from the date of publication of the results of the election.