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 587] [Entire Act] State of Uttar Pradesh - Subsection Section 587(iii) in The General Rules (Civil), 1957 (iii)for an interlocutory order or a stay order or for modification or discharge of an interlocutory order or stay order already granted;
