Section 89 in The General Rules (Civil), 1957

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State of Uttar Pradesh - Section

Section 89 in The General Rules (Civil), 1957

89. Records of parties, statements.

- Statements of parties or their counsel under Order X, Rules 1, 2, or of a similar nature shall be recorded either on the Judge's notes or on a full sheet of foolscap paper and shall be signed by the person making them.

(H)Transfer or withdrawal of cases

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State of Uttar Pradesh - Section

Section 89 in The General Rules (Civil), 1957

89. Records of parties, statements.