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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2)(i) in Allahabad High Court Rules, 1952

(i)As soon as copies are ready, the first impression copy shall be delivered to the Law Reporter representing the Indian Law Reports (Allahabad Series) on his submitting an application for copy to [the Section Officer, Copying (E) Department] [Vide Notification No. 115/VIII-C-2, Correction Slip No. 237, date 14.5.2007, published in the UP gazette, Part 2, date 26.5.2007.]. Such application shall require no stamps. The remaining copies shall be delivered to the representatives of the other journals on the approved list on their submitting a duly stamped application and paying the necessary charges as required by the Rules.