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State of Uttar Pradesh - Section

Section 157 in The General Rules (Criminal), 1977

157. [ Printed forms. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

(1)A list of printed forms authorised for use in criminal courts is given in Appendix 'B'. No printed forms other than an authorised form shall be used in any court.
(2)However the forms mentioned in Appendix B or in Second Schedule of the code and are available electronically on server maintained by the Court, may be used.]