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 Uttarakhand - Section Section 1 in Rules of the Court, 1952 1. Introductory. - These Rules are made by the High Court of Judicature at Allahabad in exercise of the powers conferred by Article 225 of the constitution of India and all other powers enabling it in that behalf.
