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 27] [Entire Act] State of Uttar Pradesh - Subsection Section 27(b) in The General Rules (Criminal), 1977 (b)The Court shall mark the documents admitted in evidence on behalf of the prosecution with the letter 'ka' followed by a serial number indicating the order in which they are admitted, thus-
