Legal Document View

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
[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Uttar Pradesh - Subsection

Section 202(1)(iii) in The General Rules (Civil), 1957

(iii)no records of cases, instituted and decided by a court before the establishment of a branch record-room and already transmitted to the record-room at headquarters, shall be sent back to the branch record-room to be deposited there.