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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(e) in The General Rules (Criminal), 1977

(e)[ tally all hard copies placed on record of a case with the electronic copies filed by the parties or Judicial Service Centre, as the case may be.] [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]