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State of Uttar Pradesh - Section

Section 31 in The General Rules (Criminal), 1977

31. Record of appeal or revision.

- A copy of a judgment or order appealed against accompanying a petition of appeal, and a copy of any order, sentence, finding or other proceeding filed with an application for revision of such order, sentence, finding or other proceeding shall remain with the record of the appellate or Revisional Court and shall not be returned.