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] [Entire Act] State of Uttar Pradesh - Section Section 602O in The General Rules (Civil), 1957 602O. Application of the Code. - In all matters not provided for by these rules the Inquiring Officer shall, so far as may be, follow the procedure prescribed by the Code of Civil Procedure.
