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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(2) in The General Rules (Criminal), 1977

(2)in other Courts in a register in Form No. 8.When such order was made on an application, the serial number marked on such application shall be entered in the register.In such register the entries relating to urgent application shall be made in red ink, and all other entries shall be made in black ink.In the column of remarks an entry shall be made showing the manner of disposal of each fee paid in cash.