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 171 in The General Rules (Criminal), 1977 171. Intimation of statement be blank. - When any return or statement required by these rules to be separately submitted in blank, intimation as to it shall be sent to the High Court on a small piece of paper. In no case should a blank form of return be submitted in such cases.
