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State of Uttar Pradesh - Section

Section 59 in The General Rules (Civil), 1957

59. Return of unproved documents.

- A document which is rejected as irrelevant or otherwise inadmissible under Order XIII, Rule 3, or is not proved shall, unless impounded under Order XIII, Rule 8, or rendered wholly void or useless by force of the decree, be returned to the person producing it or to his pleader, and such person or pleader shall give a receipt for the same in column 4 of list (Form Part IV-71).