Section 151(11) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Uttar Pradesh - Subsection

Section 151(11) in The General Rules (Civil), 1957

(11)The directions contained in paragraphs (9) and (10) shall be carried out by either the court establishment or the record-room establishment whichever of the two is first in-charge at one and the same time of the part or sub-part of the record concerned, and of the subsequent record.Illustration of entryForm No. 1

File	Serial number of paper	Description of paper	Number of sheets in paper	Number of stamps	Value of stamps	Date of admission of paper to record	State of document	Remarks
1	2	3	4	5	6	7	8	9
Files A.B. and C	No. 21	Execution files of application No. 1	Paper Nos. 1 to 30 in (3 or 4) files	Court-fees	5th January to 8th February, 1926	Clean	Remarks

20stamps Rs. 10-75

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 151(11) in The General Rules (Civil), 1957