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 602C] [Entire Act] State of Uttar Pradesh - Subsection Section 602C(ii) in The General Rules (Civil), 1957 (ii)fix the date, hour and place of the inquiry and issue notice for service upon the pleader or the Mukhtar at least fifteen days before the date so fixed;
