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State of Uttar Pradesh - Section

Section 451 in The General Rules (Civil), 1957

451. Classification of books.

- Books shall be classified in the catalogue, and arranged in the library, in the manner following :I. Regulations and Acts.II. Special Acts (when printed separately).III. Commentaries on Acts.IV. Law Digests and Treatises.V. Departmental Codes, Guides, Manuals and Circulars.
(ii)Criminal
(iii)Revenue
(iv)Miscellaneous
VI. Law Reports -
(i)Sadar Diwani Adalat
(ii)Sadar Nizamat Adalat
(iii)High Court
(iv)Indian Law Reports -
(a)Calcutta Series
(b)Madras Series
(c)Bombay Series
(d)Allahabad Series
(v)Miscellaneous
VII. PeriodicalsVIII. Administration -
(i)Indian
(ii)Uttar Pradesh
(iii)Other States
(iv)Miscellaneous Department
IX. Dictionaries, Glossaries, Lists and DirectoriesX. Miscellaneous