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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21B(4) in The General Rules (Criminal), 1977

(4)Ordinarily the maximum permissible size of the file that can be uploaded at the time of e-filing shall be 10 MB data but in cases having larger documents or avernments, the court may extend the limit of 10 MB data.