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State of Uttar Pradesh - Section

Section 64 in The General Rules (Civil), 1957

64. Books of business.

- If a document be an entry in a letter book, a shop book, or other account in current use or an entry in a public record, produced from a public office or by a public officer, a copy of the entry, certified in the manner required by law, shall be substituted on the record before the book, account or record is returned, and the necessary endorsement should be made thereon, as required by Order XIII, Rule 5.
(D)Commissions