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State of Uttar Pradesh - Section

Section 456 in The General Rules (Civil), 1957

456. Loss of books.

- When the loss of any book is reported, the District Judge will, from the charge certificate of the clerks concerned during the year and after making necessary inquiries, decide whether the cost of missing books should be recovered from them or from other persons responsible. The District Judge is, however, authorised to remove from the catalogue the name of a book the value of which does not exceed rupees twenty-five.