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 21A] [Entire Act] State of Uttar Pradesh - Subsection Section 21A(2) in The General Rules (Criminal), 1977 (2)The Sessions Judge may make a new establishment keeping in view its necessity in accordance with the orders of the High Court issued from time to time.
