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State of Uttar Pradesh - Section

Section 115 in The General Rules (Criminal), 1977

115. Arrangement of records.

- For records belonging to Classes II and III in the Courts of Magistrate, a separate part of the record-room shall be assigned to each police station. For each police station and for each class there shall be one bundle or more for records of each year, in which the records shall be arranged according to the dates of decision.Records belonging to these classes, received in the record-room of the Sessions Judge shall be arranged according to dates of decision.