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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(12) in Allahabad High Court Rules, 1952 (12)"Paper-book" means a collection of papers in original or their copies, transliterations or translations, as the case may be, with fly-leaf, index, etc., made up in accordance with these Rules for the use of the Judge or Judges hearing the case;
