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 133 in The General Rules (Criminal), 1977 133. Scrutiny of register. - Once in every quarter the register of requisition shall be laid before the Court or the officer-in-charge of the record-room, as the case may be, for orders as to records which have been issued more than three months and have not been returned.
