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State of Uttar Pradesh - Section

Section 314 in The General Rules (Civil), 1957

314. Initialling of Registers by Munsarim and Judge.

- Each entry in Registers of Receipts and Repayments of Deposits shall be initialled by the Munsarim or clerk of the court and the presiding Judge of the court ordering receipt or repayment. Each entry in the consolidated Registers of receipts and Repayments of Deposits kept in the court of the District Judge shall be initialled by the Munsarim; and the District Judge and Munsarim shall both initial the daily total.Each entry in the Register of Petty Receipts and Repayments, in the Register of Fines, Stamp duty and Penalties, and in the Register of Intestate property, shall be initialled by the Munsarim and the daily total shall be initialled by the Presiding Judge.Where the entries for several courts are kept in one register, they shall be grouped for each court separately, and be distinguished by lines drawn in red-ink.