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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Uttar Pradesh - Subsection

Section 351(11) in The General Rules (Civil), 1957

(11)The armed guards provided in the judgeship shall be responsible for the security of the safes in the District Judge's Chamber and the Nazarat. In case no armed guards are provided in any judgeship, the Chowkidars shall be responsible for the same.]