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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Uttar Pradesh - Subsection

Section 118(i) in The General Rules (Criminal), 1977

(i)if the warrant with the certificate as to the manner in which the sentence has been executed has not been filed with the record before the expiration of the period abovementioned, the record shall be laid before the Court for further orders ;