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 539] [Entire Act] State of Uttar Pradesh - Subsection Section 539(4) in The General Rules (Civil), 1957 (4)if the court appoints him in this behalf, to sign routine orders, summons, and notices which the Presiding Judge is not himself required to sign under any law or order in force;
