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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21B(1) in The General Rules (Criminal), 1977

(1)The original text material, documents, notice of motion, memorandum of parties, in all cases or proceedings, main petitions, appeals or revisions and interlocutory applications shall be prepared electronically. The formatting style of the text will be as under:
Paper size A-4
Margins: Top: 1.5”
  Bottom: 1.5”
  Left: 1.75”
Justification: Full  
Font: English: Times NewRoman, orHindi: Unicode
Font size: English: 14Hindi: 16
Line spacing 1.5