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] [Section 318] [Entire Act] State of Uttar Pradesh - Subsection Section 318(3) in The General Rules (Civil), 1957 (3)that the items in the Register of Repayment of Deposits have been properly written off in the Register of Receipts of Deposits;
