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 226 in The General Rules (Civil), 1957 226. Power of Judges to examine record. - When a District Judge desires to examine the record of a case in a court subordinate to his court, he may order the court forthwith to forward the same to him.
