Section 30(4) in Allahabad High Court Rules, 1952

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State of Uttar Pradesh - Subsection

Section 30(4) in Allahabad High Court Rules, 1952

(4)Section Officers of the Judicial and Criminal Departments shall each maintain a register of applications made under this Rule in the form given below :Applications for Information (Chapter VIII, Rule 30)

Serial No.	Date	Name of Applicant	Description of case	Number of questions asked	Value of court-fee labels affixed	Date of return of application	Remarks

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State of Uttar Pradesh - Subsection

Section 30(4) in Allahabad High Court Rules, 1952