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State of Uttar Pradesh - Section

Section 357 in The General Rules (Civil), 1957

357. Retention and destruction of receipts for fixed stationery allowances.

- Receipts for sums disbursed from the fixed stationery allowances of subordinate courts shall be retained in monthly bundles in those courts, and shall be destroyed after the annual inspection by the District Judge. Those relating to the fixed stationery allowance of the District Court shall be destroyed monthly, after being defaced in the presence of the District Judge.