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State of Uttar Pradesh - Section
Section 639 in The General Rules (Civil), 1957
639. Gratifications prohibited (Notice).
- A notice in English and Mine, in the annexed form prohibiting the practice of soliciting, giving or receiving gratifications in connection with cases shall under the signature of the Presiding Judge of each court be hung up on a board conspicuously in every court and office room, and the Munsarim, or other chief ministerial officer shall be held responsible that the notices are preserved and kept at their proper places-Public NoticeAny peon, process-sewer, or other public servant employed in this court who solicits, or receives any gratification from, or on behalf of, any suitor o: legal practitioner, will be summarily dismissed and may also be criminally prosecuted. And any person giving such gratification renders himself liable to prosecution under the Indian Penal Code.| Station............. | Officer's Signature |
| Dated............... | Court's designation. |