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State of Uttar Pradesh - Section

Section 126 in The General Rules (Criminal), 1977

126. Requisition for records.

- When a record or a portion of a record pertaining to a Court in another State is required, the requisition shall invariably be sent through the High Court. In no case must it be sent to the Court direct. The Court summoning the record or a portion of it must state whether it has satisfied itself that the production of the original record or of a portion of it is actually necessary.