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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(9) in Allahabad High Court Rules, 1952

(9)"Judgment Clerk" means an officer of the Court appointed to take down notes of judgments or orders pronounced by the Court and includes any person who may, for the time being, be authorised or directed by the court to take down a judgment or order pronounced by it;