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State of Uttar Pradesh - Section

Section 34A in The General Rules (Criminal), 1977

34A. [ [Added by Notification No. 128/VIII-a-9, dated 15th May, 1959, published in U. P. Gazette, Part II, dated 5th September, 1959.]

Magistrates shall ordinarily dispose of a case within two months from the date of receipt of charge-sheet in police cases and date of appearance of the accused in Court in other cases].