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State of Uttar Pradesh - Section
Section 12 in The General Rules (Criminal), 1977
12. [ Register of processes. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- A Register of processes shall be maintained in the form given below in all Criminal Courts:| Particulars of cases | Date of orders for issue of process | Date of despatch of processes from court | Mode of service of process | Description of processes and of the person/personto be served | Name of Police or other officials receivingprocess from court with initials and date | Name of Police or other officials to whomprocesses sent | Name of Thana or district to which process sent | Date fixed for return | Actual date of return | Action taken for late receipt of process |
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