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] [Section 645] [Entire Act] State of Uttar Pradesh - Subsection Section 645(1) in The General Rules (Civil), 1957 (1)Communication to the Judicial Officer for adverse remarks made against them in their confidential report shall be regulated as follows :
