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 113] [Entire Act] State of Uttar Pradesh - Subsection Section 113(a) in The General Rules (Civil), 1957 (a)They shall be drawn up in proper form and type-written. Where printed forms are not used, they shall be type-written on good durable paper.
