- [Only parts Nos. I, I-Ka, II, III, VI and VII of the Gazettes shall be regularly filed and stitched in file covers into annual Volume to be retained only for five years. If there is any outlying court in the Judgeship these parts shall be bound and retained in the outlying courts permanently. The remaining parts after being detached from the Gazettes shall be sold as waste papers in the following years.] [Substituted by Notification No. 627/VIII-b-1, dated 10-11-1980, published in U. P. Gazette, Part II dated 26-3-1983.][One copy of all parts of Gazettes and Extraordinary Gazettes in English and Hindi shall be bound and retained permanently in the District Judge library.] [Substituted by Notification No. 627/VIII-b-1, dated 10-11-1980, published in U. P. Gazette, Part II dated 26-3-1983.]
