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State of Uttar Pradesh - Section

Section 129 in The General Rules (Criminal), 1977

129. Printed form.

- When an order for the transmission of a record has been made, the reader or the record-keeper, as the case may be, shall send the record under cover of a printed form for transmission (Part IX, No. 61) after filling up Columns 1 to 12 of the form. The form of requisition received shall be kept in the place from which the record was taken.