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State of Uttar Pradesh - Section

Section 107 in The General Rules (Criminal), 1977

107. Division of record into classes.

- When a record is complete, and before it is sent into the record-room, the reader shall note thereon the class to which it belongs under chapter XII, and shall in any doubtful case take the orders of the Court. Thereafter the clerk in-charge of the record shall in every record belonging to Class II or Class III, separate the papers belonging to file A from those belonging to file B, put the papers belonging to file A in a stiff cover in book form and paste the front part of the wrapper on the outside of the book thus formed. He shall also make up the papers belonging to file B in book form, and attach the file B book to the file A book. Even' record belonging to Class I shall be sent to the record-room in its own wrapper and shall not be made up into book form.