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] [Entire Act] State of Uttar Pradesh - Section Section 110 in The General Rules (Criminal), 1977 110. Record to be kept in a rack. - Until the records and papers received in the record-room can be examined by the record-keeper as provided in Rule 111 they shall be kept in a rack set apart for the purpose.
