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 60] [Entire Act] State of Uttar Pradesh - Subsection Section 60(1) in The General Rules (Civil), 1957 (1)Documents impounded shall be dealt with in accordance with Order XIII, Rule 8 and the word "impounded" should be noted in red ink across columns 3-5 of the list (Form Fart IV-71) against the entries relating to such documents in the said list.
