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State of Uttar Pradesh - Section

Section 9 in The General Rules (Criminal), 1977

9. Contents of process or order.

- In every process or order issued or made by a judicial officer the name and power of the officer issuing or making it, together with the name of the district and of the Court, shall be clearly set out. Every officer signing a process or order shall sign his name legibly. The practice of signing with initials only or of using a signature stamp is forbidden.