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State of Uttar Pradesh - Section

Section 21H in The General Rules (Criminal), 1977

21H. Service of Electronic Document.

(1)In addition to the prescribed mode of service, all notices, documents, proceedings and pleadings that are filed electronically may also be served through e-mail by the Court.
(2)The e-mail ID of the Court shall be published on its website so as to enable the recipient of the e-mail to verify its genuineness.