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[Cites 0, Cited by 0] [Section 21E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21E(1) in The General Rules (Criminal), 1977

(1)The original of the documents mentioned below in sub-rule (2), which are scanned and digitally signed either by counsel or party at the time of e-filing, shall be preserved for a period of two years after final disposal of the case and shall be produced as and when required by the Court concerned or any Superior Court.