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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(2) in The General Rules (Civil), 1957

(2)Completed cases to be decided by officer before proceeding on transfer. - When a Judge is transferred, he shall ordinarily deliver judgment in all cases complete in other respects. If necessary, he shall take the file to his new station and there finish the judgment which shall be pronounced by his successor. If owing to the bulk or importance of a record it be not considered desirable that he should take it with him, the judgment shall be written before the transfer take place.