Section 5A(1) in The General Rules (Criminal), 1977

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State of Uttar Pradesh - Subsection

Section 5A(1) in The General Rules (Criminal), 1977

(1)A memorandum book of dates of all cases and applications fixed before the Court shall be maintained electronically and where there is no electronic infrastructure available, and until the same is available manually, in the form given below:Court of the................................................ofCourt of the................................................of

Description
Date of previous hearing	No. and year of the case	Name of the parties	Section	Police Station	Name of Counsel	Purpose	Result with reason for adjournment and date towhich it is adjourned if an adjournment is granted	Remarks
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State of Uttar Pradesh - Subsection

Section 5A(1) in The General Rules (Criminal), 1977