[Cites 0, Cited by 0]
[Entire Act]
State of Uttar Pradesh - Section
Section 102 in The General Rules (Criminal), 1977
102. [ [Omitted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
***]| 102. No judicial order by telegram.- A Court shall not issue a judicial order or communicate the purport of a warrant or process by telegram. |