Section 32(2)(f) in Rules of the Court, 1952

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State of Uttarakhand - Subsection

Section 32(2)(f) in Rules of the Court, 1952

(f)Two registers in the prescribed form to be called "Register of Copies of Judgments marked A.F.R." and "Register of Applications for Copies of Judgment marked A.F.R." respectively shall be maintained by the [Section Officer of the Copying (E) Department] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, page 27.] with respect to such copies.

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State of Uttarakhand - Subsection

Section 32(2)(f) in Rules of the Court, 1952