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] [Section 63] [Entire Act] State of Uttar Pradesh - Subsection Section 63(d) in The General Rules (Criminal), 1977 (d)The release orders must contain the full name of the Presiding Officer of the issuing court below his signature and bear the sea of the Court invariably in distinct manner.
