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] [Section 283] [Entire Act] State of Uttar Pradesh - Subsection Section 283(ii) in The General Rules (Civil), 1957 (ii)In the case of sums deposited under Section 379 (1) of Act No. XXXIX of 1925, the tender shall show that the amount is deposited to the credit of the Judge.
