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State of Uttar Pradesh - Section

Section 602E in The General Rules (Civil), 1957

602E. Summoning of records.

- If the Inquiring Officer needs any record if shall be requisitioned. The counsel appearing in the case may on payment of the requisite fee, obtain copies of all documents on the record :Provided that in cases covered by the proviso to Rule 602-C the counsel appearing for the complainant may obtain copies free of charge.