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 92] [Entire Act] State of Uttar Pradesh - Subsection Section 92(1) in The General Rules (Civil), 1957 (1)A reference to a party or a witness shall be by name and number, and not merely by number like P.W. 1 or defdt. 1.
