Section 256(1) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Uttar Pradesh - Subsection

Section 256(1) in The General Rules (Civil), 1957

(1)[ In the Courts of the District Judge, Civil Judge (Senior Division), Civil Judge (Junior Division);] [Substituted by Notification No. 337/X-b-88, dated 26-7-1996, for sub-clauses (1) and (2), (w.e.f. 28-9-1996).]

	Judgment[or the last paragraph of the judgment] [Substituted by Notification No. 921/VIII-b-84, dated 11-9-1979, published in U. P. Gazette, Part II, Dated 11-6-1983.]	Deposition or order sheet	Decree	Any other paper except a book, register, map or plan etc., orany extract thereof or documents mentioned in Rule 258
Ordinary copyUrgent copy	Rs. P.5.0010.00	Rs. P.5.0010.00	Rs. P.5.0010.00	Rs. P.5.0010.00

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State of Uttar Pradesh - Subsection

Section 256(1) in The General Rules (Civil), 1957