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] [Section 351] [Entire Act] State of Uttar Pradesh - Subsection Section 351(7) in The General Rules (Civil), 1957 (7)The Presiding Judge of an outlying court shall see that the Nazir, on the closing of the Court each day, makes over his cash chest for safe custody to the local treasury or sub-treasury, as the case may be.
