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 366] [Entire Act] State of Uttar Pradesh - Subsection Section 366(3) in The General Rules (Civil), 1957 (3)any copy of a warrant, order or certificate posted under Order XX!, Rules 36, 54 or 96 when the fee chargeable under Article 4 or Article 8, Part I, or under Article 4 or Article 7, Parts II and III has been paid ;
