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 21H] [Entire Act] State of Uttar Pradesh - Subsection Section 21H(2) in The General Rules (Criminal), 1977 (2)The e-mail ID of the Court shall be published on its website so as to enable the recipient of the e-mail to verify its genuineness.
