Section 32(2)(e) in Rules of the Court, 1952

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(2)(e) in Rules of the Court, 1952

(e)As soon as a judgment marked A.F.R. has been received by [the Section Officer concerned] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, page 27.] he shall send it to the [Section Officer of the Copying (E) Department] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, page 27.] for the preparation of as many copies as there are law journals on the approved list together with one copy for the Indian Law Reports (Allahabad Series).

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State of Uttarakhand - Subsection

Section 32(2)(e) in Rules of the Court, 1952