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State of Uttar Pradesh - Section

Section 315 in The General Rules (Civil), 1957

315. Daily extracts from outlying courts.

- Presiding Judges of outlying subordinate courts shall submit to the District Judge daily extracts (Form Nos. 51 and 52) from their Registers of Receipts and Repayments of Deposits; and the deposit items of all subordinate courts, each item receiving a general serial number, shall day by day be incorporated with the accounts of the District Judge. The daily extracts shall be pasted into file-books kept for the purpose. On the next working day a slip (Form No. 53) shall be issued by the District Court to each subordinate court showing the general serial number borne by each item in its daily extract from its Register of Receipts of Deposits (Form No. 51), and in all subsequent transactions the general numbers as well as the court number shall be quoted. The slip shall be pasted into a file-book kept for the purpose.The daily extracts shall be forwarded to the District Judge on the day of the transactions to which they refer.