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 517 in The General Rules (Civil), 1957 517. Charge of saleable forms. - All saleable forms shall be in the charge of the Central Nazir or in outlying courts the Nazir, who shall keep them under lock till issued and maintain a register in Form No. 144.
