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] [Entire Act] State of Uttar Pradesh - Section Section 436 in The General Rules (Civil), 1957 436. Correspondence press. - A separate press divided into fifteen or more compartments, shall be reserved for closed files ; and over each compartment the head to which it is appropriated shall be noted. This press shall be known as the "Correspondence Press".
