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 118] [Entire Act] State of Uttar Pradesh - Subsection Section 118(ii) in The General Rules (Criminal), 1977 (ii)a Sessions Judge or District Magistrate for reasons to be recorded in writing, may direct that any record or part thereof be retained permanently ;
