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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Uttar Pradesh - Subsection

Section 145(b) in The General Rules (Criminal), 1977

(b)for any other Court at headquarters or the Magistrate's record-room the officer-in-charge of the District Magistrate's record-room, or such other person as the District Magistrate may appoint from time to time by written order; and