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 297] [Entire Act] State of Uttar Pradesh - Subsection Section 297(2) in The General Rules (Civil), 1957 (2)The right half of Form No. 49 shall be detached, completed, and returned by the Treasury Officer (when he has received an acknowledgement of the remittance from the payee) and shall be filed in the record with the application.
