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State of Uttar Pradesh - Section
Section 18A in The General Rules (Civil), 1957
18A. [ Reader's Diary. [Inserted by Notification No. 88/VIII-b, dated 31-5-1961, published in U.P. Gazette, Part II, dated 9-6-1962.]
- The reader shall maintain a diary in the form prescribed below. The diary will be kept in the court-room and be available to parties and their counsel for inspection.][Form] [Substituted by Notification No. 312/VIII-b-1, dated 12-7-1973, published in U.P. Gazette, Part II dated 1-9-1973.]Date, Month and year..............................................| Case No. | Name of Parties | Counsel's name | Purpose | Date fixed in adjourned cases | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |