Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 458 in The General Rules (Civil), 1957 458. Binding of books. - Valuable books may, with the previous sanction of the High Court, be sent to be bound at the Government Press, but where it can be done efficiently, books, should be bound locally.
