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 89A] [Entire Act] State of Uttar Pradesh - Subsection Section 89A(2) in The General Rules (Civil), 1957 (2)A note to the effect that a party or the parties have been informed in accordance with sub-rule (1) shall be made on the record by the transferring court.
