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 351] [Entire Act] State of Uttar Pradesh - Subsection Section 351(8) in The General Rules (Civil), 1957 (8)The District Judge when inspecting an outlying court shall see that the cash and stamps are kept in strong boxes secured with good locks.
