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State of Uttar Pradesh - Section
Section 35 in Allahabad High Court Rules, 1952
35. Receipt of papers filed. - Any party to a case or his Advocate desirous of obtaining a receipt for any paper including an application, Vakalatnama or retainer or appearance slip shall attach to and present with such paper a receipt slip in the subjoined form. The slip shall be signed in acknowledgment of the receipt of such paper by the [Bench Secretary] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, p. 27.] or other official receiving such paper and returned to the person presenting it :
| Description of case | Name and description of person filing paper | Description of paper | Signature of official paper receiving and date ofreceipt |
| 1 | 2 | 3 | 4 |