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] [Entire Act] State of Uttar Pradesh - Section Section 138 in The General Rules (Criminal), 1977 138. Inspection in Sessions Court. - For any inspection other than one made under the last preceding rule, of a record in a Court of Session or its record-room, the rules governing inspections in Civil Courts shall apply.
