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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152(b) in The General Rules (Civil), 1957

(b)The record of Class II is to be prepared in all suits and miscellaneous judicial cases not covered by the preceding sub-rule, e.g., suits relating to movable property, Insolvency cases, Succession Certificate cases, Probate cases, cases of Intestate Succession and cases under the Companies Act except when immovable property is involved.