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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(iii) in The General Rules (Civil), 1957

(iii)When the heirs of a deceased party are substituted for him, they shall be entered and numbered as follows. If the serial number of the deceased party was say "3" his heirs will be numbered as - 3/1, 3/2, 3/3 and so on.