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State of Uttar Pradesh - Section

Section 182 in The General Rules (Criminal), 1977

182. Judge and Magistrate to leave note for annual report.

- A Sessions Judge before leaving his division, and a District Magistrate before leaving his district, on transfer or otherwise, towards the end of the year, shall place on record for the information of his successor and for the purpose of the annual report or minute embodying any points which he would have noticed in the annual report had he stayed on to the end of the year.