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 23 in The General Rules (Civil), 1957 23. Authority of Legal Remembrancer. - The Legal Remembrancer is [ex officio authorised] [Vide Notification No. 246/VII-280-1, dated 2nd April, 1981.] to act for the Uttar Pradesh Government in respect of all judicial civil proceedings.
