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State of Uttar Pradesh - Section

Section 21I in The General Rules (Criminal), 1977

21I. Computation of Time.

- Electronic filing through the e-filing centre shall be permissible on working days up to 4 PM. Subject to the condition that any matter filed after 12 Noon will come up for hearing on the next working day:Provided that as and when the facility of online filing is brought in operation, the online filing shall be permissible up to midnight on the date of filing.