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 9] [Entire Act] State of Uttarakhand - Subsection Section 9(ii) in Uttaranchal Amendments of the Rules of the Court, 1952 (ii)Each paper as it is filed, shall be entered in a general index and shall be marked in the letters 'A', 'B', 'C' and 'D', according to the file to which it belongs.
