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 159] [Entire Act] State of Uttar Pradesh - Subsection Section 159(6) in The General Rules (Civil), 1957 (6)When a record comes to an Appellate Court the file of documents will be kept in the custody of the Munsarim of the Appellate Court.
