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 111] [Entire Act] State of Uttar Pradesh - Subsection Section 111(3) in The General Rules (Criminal), 1977 (3)that the papers in the record bear no erasures or interlineations but those noted in the general index (Column 8) ;
