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State of Uttar Pradesh - Section

Section 26 in The General Rules (Criminal), 1977

26. Impounded documents.

- When a document or thing produced before a Court is impounded, a note recording that it has been impounded shall forthwith be made upon it or attached to it, and shall be signed by the Presiding Officer and such document or other thing shall not be allowed to pass out of the custody of the Court, save under a written order of the Court.