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] [Entire Act] State of Uttar Pradesh - Section Section 20 in The General Rules (Criminal), 1977 20. Title of case. - In every case, other than a case in which the offence alleged falls under chapters XIX, XX or XXI of the Indian Penal Code, 1860, the style and title used to designate the prosecution shall be "State" and no other.
