Section 32(2)(e) in Allahabad High Court Rules, 1952

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2)(e) in Allahabad High Court Rules, 1952

(e)As soon as a judgment marked A.F.R. has been received by [the Section Officer concerned] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)] he shall send it to the [Section Officer of the Copying (E) Department] [Inserted by Correction Slip No. 223, dated January 30, 1993, published vide Notification No. 35/VIII-C-187. Admn. (G-I)] for the preparation of as many copies as there are law journals on the approved list together with one copy for the Indian Law Reports (Allahabad Series).

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State of Uttar Pradesh - Subsection

Section 32(2)(e) in Allahabad High Court Rules, 1952