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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(2)(c) in The General Rules (Criminal), 1977

(c)Every judicial officer should inspect and test the work of the officer from time to time so as to ensure that he pays proper attention to his duty and to limit opportunities for fraud. A very efficient check can be kept on any attempt to defraud Government, if each Presiding Judge is able to examine daily from this point of view some of the records that he has occasion to handle and examine periodically records of cases that have been dealt with by him taken out at random from the shelves on which they arc placed.