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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(15) in Allahabad High Court Rules, 1952

(15)"Registrar General" includes-I. the Registrar at Lucknow, in matters relating to the Lucknow Bench;II. the Registrar the Joint Registrar or any other officer, with respect to such functions and duties of the Registrar General as may have been assigned to the Registrar, the Joint Registrar or such officer by the Chief Justice; andIII. in the absence of the Registrar General, the Registrar, the Joint Registrar or any other officer authorised to act on his behalf ;