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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(g) in The General Rules (Criminal), 1977

(g)In addition to supplying a list containing the names and specimen signatures of all Presiding Officers of Court to the Superintendent of local district jail and to an other jail or similar institution that functions in the district, changes in the posts of Presiding Officer shall also be intimated from time to time and when they occur.]