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 9] [Entire Act] State of Uttarakhand - Subsection Section 9(i) in Uttaranchal Amendments of the Rules of the Court, 1952 (i)Each record in a Civil case, Writ Petition and Criminal case, shall be divided into four files, as indicated under Rule 2 of the foregoing Rules.
