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State of Uttarakhand - Section

Section 43 in Rules of the Court, 1952

43. [ Entry in Court Building. [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification NO. 35/VIII-C-187, Admn. (G-I).]

(1)Officers/Officials/Advocates/Clerks of Advocates for whom dress has been prescribed shall enter in the Court Building in the prescribed dress. The officers, officials and clerks of advocates shall also carry their identity cards issued to them from High Court Officer and the Advocates shall carry with them the identity card issued by the concerned Bar Council.
(2)Entry of all other persons into the Court Building shall be regulated by entry passes only, which shall be issued from the Protocol Section of the Court.Note. - The amendment shall come into force from the date of publication in the Uttar Pradesh Gazette.]