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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Uttar Pradesh - Subsection

Section 102(e) in The General Rules (Civil), 1957

(e)Forms of process. - [There shall be two types of the forms of process, one printed on white paper to be used in ordinary cases and the other printed on pink paper to be used in urgent cases] [Inserted by Notification No. 712/Ve-58, dated 25-11-1983, w.e.f. 17-3-1984.]. Where there are printed forms available for any process, such forms shall invariably be used. Where there is a prescribed form but no printed copies are available a process shall be written in the prescribed form, in cases where there is no prescribed form, a standard form, if possible, shall be modified to meet the requirements of the particular case.