(3)[ A memorandum book of dates for applications in suits, execution cases, appeals, revisions and any other kind of judicial work.] [Vide Notification No. 88/VIII-b-1, dated 31st May, 1961, published in U.P. Gazette, Part II, dated 9-6-1962.]Note. - The memorandum books in (1), (2) [and (3)] [Substituted by Notification No. 88/VIII-b-1, dated 31st May, 1961, published in U.P. Gazette, Part II, dated 9-6-1962.] shall be open for inspection to lawyers, registered clerks of lawyers, and the parties between hours to be fixed by the Presiding Judge.
