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 32(2)] [Section 32] [Entire Act] State of Uttarakhand - Subsection Section 32(2)(a) in Rules of the Court, 1952 (a)An approved list of law journals entitled to receive copies of judgments approved for reporting under the Rule shall be maintained under the orders of the Chief Justice.