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] [Entire Act] State of Uttar Pradesh - Section Section 37 in Allahabad High Court Rules, 1952 37. Application of Rules 14 to 21 of Chapter XV to other civil proceedings. - Rules 14 to 21 of Chapter XV of Part II shall also be applicable in the case of civil proceedings other than those to which the Rules contained in that Chapter apply.
