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State of Uttar Pradesh - Section

Section 164 in The General Rules (Criminal), 1977

164. [ Registers for Magistrates' courts. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- The following registers shall be maintained in the court of every Magistrate -
(1)Register of cases in Form No. 9.
(2)Register of miscellaneous criminal cases in Form No. 11.
(3)Register of miscellaneous reports and proceedings in Form No. 12.(3-A) Register of bail applications in Form No. 12-A.In the court of every District Magistrate shall also be maintained.
(4)Register of decided criminal cases in Form No. 45.
(5)Register of cases under Section 330 of the Code (Form No. 10).The aforesaid forms are specified in Appendix C.]