Section 32(2)(j) in Allahabad High Court Rules, 1952

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State of Uttar Pradesh - Subsection

Section 32(2)(j) in Allahabad High Court Rules, 1952

(j)If the representative of any law journal on the approved list other than the Law Reporter does not apply for copy of any judgment marked A.F.R. within three weeks from the date on which it is so marked the name of such journal may be removed from the approved list.

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State of Uttar Pradesh - Subsection

Section 32(2)(j) in Allahabad High Court Rules, 1952