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 238 in The General Rules (Civil), 1957 238. Duty of Record-keeper. - The record-keeper or the officer-in-charge of the record shall, on the day mentioned in the order required by Rule 237, deliver to the Munsarim the record or paper mentioned in the order, and shall receive an acknowledgement from the Munsarim.
