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 164] [Entire Act] State of Uttar Pradesh - Subsection Section 164(3) in The General Rules (Criminal), 1977 (3)Register of miscellaneous reports and proceedings in Form No. 12.(3-A) Register of bail applications in Form No. 12-A.In the court of every District Magistrate shall also be maintained.
