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State of Uttar Pradesh - Section

Section 93 in The General Rules (Civil), 1957

93. Judges may take records out of courts.

- Presiding Officers of civil courts may take records for perusal or writing judgment to their residence but only under proper entries made in a book kept for the purpose by the Reader or other clerk having custody of the record at the time. Records thus taken out of office must be returned as soon as possible.