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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(2)(i) in Rules of the Court, 1952

(i)As soon as copies are ready, the first impression copy shall be delivered to the Law Reporter representing the Indian Law Reports (Allahabad Series) on his submitting an application for copy to [the Section Officer, Copying (E) Department] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981.]. Such application shall require no stamps. The remaining copies shall be delivered to the representatives of the other journals on the approved list on their submitting a duly stamped application and paying the necessary charges as required by the Rules.