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] [Entire Act] State of Uttar Pradesh - Section Section 163 in The General Rules (Civil), 1957 163. Recording of orders in execution. - All orders in execution cases shall be recorded on the order-sheet in consecutive order with serial numbers prefixed and all such orders shall be legibly signed and dated by the Judge.
