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[Cites 0, Cited by 0] [Section 412] [Entire Act]

State of Uttar Pradesh - Subsection

Section 412(2) in The General Rules (Civil), 1957

(2)In the remarks column of the registers the section and the Act under which such appeals, cases or execution applications are instituted shall always be noted and in the periodical returns the figures for each type of appeals, cases or execution applications shall be separately shown and at the bottom they should be totalled.