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 21A] [Entire Act] State of Uttar Pradesh - Subsection Section 21A(4) in The General Rules (Criminal), 1977 (4)All cases, petitions, applications, revisions, appeals and all other proceedings and the documents, as and when filed, will be filed electronically in the manner hereinafter provided.
