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State of Uttar Pradesh - Section

Section 17 in The General Rules (Civil), 1957

17. Presentation of applications to the Judge.

- The District Judge shall fix a time, of which due notice shall be posted on the notice board, for Government his own court and for all courts subordinate to him, for presentation of undertaking urgent applications or such as can be presented to the presiding officer officer only. Such applications shall, as far as practicable and without prejudice to any case then at hearing, be disposed of by an order passed in court as soon as they are presented.