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State of Uttar Pradesh - Section

Section 105 in The General Rules (Criminal), 1977

105. Certificate before transmission of record.

- Whenever a record is to be sent from a Court to another Court or the record-room or from the record-room to a Court, the reader or the record-keeper, as the case may be, shall carefully examine the record before transmitting it, and shall attach and sign at the foot of the general index a certificate on printed form as prescribed in case of Civil Courts.