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] [Section 151] [Entire Act] State of Uttar Pradesh - Subsection Section 151(2) in The General Rules (Civil), 1957 (2)Part I of the record shall contain every paper in a suit and in an appeal, reference, revision and review therein, other than papers relating to the execution of decree or final order in the suit.
