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

State of Uttar Pradesh - Subsection

Section 32(2)(f) in Allahabad High Court Rules, 1952

(f)Two registers in the prescribed form to be called "Register of Copies of Judgments marked A.F.R." and "Register of Applications for Copies of Judgment marked A.F.R." respectively shall be maintained by the [Section Officer of the Copying (E) Department] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)] with respect to such copies.