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State of Uttar Pradesh - Section

Section 133 in The General Rules (Civil), 1957

133. Processes from foreign courts.

- A process received for service from foreign courts shall be shown in red ink in the register of processes; and the Central Nazir or Nazir shall place the register once a week before the Munsarim of the District Judge's court or the Munsarim of his court as the case may be, who shall mark the last entry in the register and put his initials thereto indicating that he has checked all the entries and issued necessary orders for obviating delay.