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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Uttar Pradesh - Subsection

Section 134(2) in The General Rules (Criminal), 1977

(2)An acknowlegement shall invariably be required from the court to which a parcel containing a record has been dispatched, and, in the event of none being received within a reasonable time, inquiry shall be made to ascertain the cause.