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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in Allahabad High Court Rules, 1952

(2)The application shall be accompanied by documentary proof of the fact that a copy of the application has been served on the appellants' Advocate. Such proof may consist of an acknowledgment from such Advocate of having received the copy or a postal acknowledgment in case the copy was served on him by registered post or an affidavit showing how the service was effected.