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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Uttar Pradesh - Subsection

Section 156(1) in The General Rules (Civil), 1957

(1)In suits tried by a Court of Small Causes or by any other court in exercise of the jurisdiction of a Court of Small Causes, and in all other cases not otherwise provided for in these rules, File A, B or D shall not be maintained; and in such suits and cases all papers shall be placed in File C of Part I or File C of Part II, as the case may be.