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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21A(3) in The General Rules (Criminal), 1977

(3)There shall be a distinct number for each type of cases with regard to an establishment. Registration of cases will be made according to System (CIS) generated case number:Provided that the system (CIS) shall be in conformity with the software generated by National Information Centre (NIC) as may be approved by the computerisation committee of the High Court.