Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 92] [Entire Act] State of Uttar Pradesh - Subsection Section 92(2) in The General Rules (Civil), 1957 (2)Judgments shall contain the terms in full and not in abbreviated forms except where the abbreviations are well recognised and are in common use, such as a.m., p.m., e.g., etc.
