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State of Uttar Pradesh - Section

Section 3 in The General Rules (Civil), 1957

3. Repeal.

- The General Rules (Civil), 1911, and the Avadh Civil Rules, 1928 are hereby repealed :Provided that until Amins have been appointed for the Civil Courts in Avadh the existing provisions in the Avadh Civil Rules relating to attachments and sales by process-servers and Nazirs shall continue.