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] [Entire Act] State of Uttar Pradesh - Section Section 206 in The General Rules (Civil), 1957 206. No charges payable on requisition by a court suo motu. - When a requisition for a record is made by a court suo motu the fact should be stated in the requisition and no charges levied from any party.
