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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2)(d) in Allahabad High Court Rules, 1952

(d)As soon as a judgment has been approved for reporting by the Court, [the Bench Secretary] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, p. 27. C.S. No.204] shall enter it in a register to be called "Register of judgments marked A.F.R.", the entries being made in chronological order. He shall send such judgment immediately to [the Section Officer concerned of the Judicial or the Criminal Department, as the case may be.] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)]