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State of Uttar Pradesh - Section

Section 7 in The General Rules (Criminal), 1977

7. [ Language. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- Save as otherwise provided by any other rule, Hindi written in Devnagri script shall be the language of all criminal courts subordinate to the High Court. Legal practitioners may, however, address courts in English with the permission of the Presiding Officer, provided the other party has no-objection.]