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] [Section 177] [Entire Act] State of Uttar Pradesh - Subsection Section 177(vii) in The General Rules (Criminal), 1977 (vii)annual statement in Form No. 28 showing the number of Sessions Judge and Magistrates employed to dispose of criminal work;
