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 179 in The General Rules (Civil), 1957 179. Racks for each Court. - A separate part of a rack or one or more separate racks in the record-rooms shall, as far as possible, be assigned to each Court within the local jurisdiction of the Court to which the record-room is attached.
