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State of Uttar Pradesh - Section

Section 441 in The General Rules (Civil), 1957

441. Register of circulars.

- There shall be one register for all general letters and circulars received (Form No. 65) and all general letters and circulars shall, on receipt, be entered in the register, the date of receipt and the register number being marked upon each general letter and circular in red ink. The general letters and circulars shall then be pasted into separate file books, as follows :
(1)General letters of the High Court.
(2)Circular letters of the High Court.
(3)Circulars of the Government.
(4)Other circulars.To each file-book shall be prefixed an index in which the number, date and subject of each circular shall be entered at the time the circular is filed.