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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(2) in The General Rules (Civil), 1957

(2)The Judge's notes shall show how documents tendered in evidence have been dealt with, the admissions or denials thereof by the opposite party, whether such admissions or denials have been endorsed thereon by the said party, and, if any question of relevancy is raised the decision thereon.