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[Cites 0, Cited by 0] [Section 151(10)] [Section 151] [Entire Act]

State of Uttar Pradesh - Subsection

Section 151(10)(c) in The General Rules (Civil), 1957

(c)Each sub-part of the record shall have its index but the general index of the first sub-part shall be the general index for the whole of Part II comprising the papers contained in all subsequent sub-parts.