Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 162 in The General Rules (Criminal), 1977

162. [ File book for circulars. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- Every Session Judge and the Chief Judicial Magistrate shall cause to be kept for the use of his office and other Magistrate separate file books for spare copies of circular, general and other printed or duplicated letters received from the High Court; and each letter as it is received shall be pasted in the appropriate file book.To each file book shall be prefixed an index in which the number, date and subject of each letter shall be entered at the time the letter is pasted in.]