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State of Uttar Pradesh - Section
Section 170 in The General Rules (Civil), 1957
170. Mode of certifying under Order XXI, Rule 2.
- A certificate in the form given below may be presented under Order XXI, Rule 2 (1) of the Code to the court without any formal written application. Such certificate need not be stamped. Should the certificate accompany a formal written application, such application, shall be stamped under Act No. VII of 1870 but the stamp shall not be charged as costs against the judgment-debtor. The form of certificate shall be as follows :Form| In The Court of The | OF |
| Plaintiff. | |
| versus | |
| Defendant. | |
| Suit No. | of 20 |