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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(x) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020

(x)“Proceedings” in context to these rules means event or series of activities as per the prescribed procedure in an action taken in a Court to settle a dispute, held through Video Conferencing.