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State of Uttar Pradesh - Section

Section 231 in The General Rules (Civil), 1957

231. Application for inspection by party to a suit.

- Any party to a suit, appeal or other proceeding in the court, and any such party's pleader, who has filed a document in writing as required by Order III, Rule 4 (1) of the Code, may apply for an order to inspect the record, or any papers in such suit, appeal or other proceeding.