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 177] [Entire Act] State of Uttar Pradesh - Subsection Section 177(iii) in The General Rules (Criminal), 1977 (iii)annual statement in Form No. 22 showing offences reported and persons tried, discharged, acquitted, convicted and committed by Magistrates for each offence;
