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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Uttar Pradesh - Subsection

Section 208(2) in The General Rules (Civil), 1957

(2)Where the record is deposited in the same building, it may often be more convenient to send the whole record and not merely the portion requisitioned. In such cases the whole record and not merely the portion asked for may be sent in answer to the requisition.