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 221 in The General Rules (Civil), 1957 221. Separate room for inspection. - Each District Judge shall allot a special room where record shall be inspected, and shall specify the hours during which inspection will be allowed.
