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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(1) in Rules of the Court, 1952

(1)Rules 16, 17, 24, 25, 26, 27 and 28 contained in Chapter XL, Part VIII shall, so far as may be, apply to the issue of copies of judgments approved for reporting to representatives of approved law journals. The other Rules contained in that Chapter shall not apply.