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State of Uttar Pradesh - Section

Section 621 in The General Rules (Civil), 1957

621. [ Permission to District Judge to leave the district. [Rules 621 and 622 was Substituted by Notification No. 713/IV-f-72, dated 25-11-1983 (w.e.f. 17-3-1984), page 4.]

- Subject to the general instructions by the High Court no District Judge shall leave the district whether during closed holidays or at any other times, previously having obtained permission from the High Court.