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State of Uttar Pradesh - Section

Section 41 in Allahabad High Court Rules, 1952

41. Copy of judgment to be sent to magistrate. - Where in a case decided by the Court the proceedings of a magistrate were under consideration an additional copy of the judgment shall be sent to the Sessions Judge for being forwarded to the magistrate concerned through the Chief Judicial Magistrate, Chief Metropolitan Magistrate or District Magistrate, as the case may be.