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State of Uttar Pradesh - Section

Section 161 in The General Rules (Criminal), 1977

161. Supply of forms to Courts.

- Courts at headquarter shall be supplied with forms according to needs, and the Courts away from headquarters [twice] [Substituted 'once' by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).] a quarter. The requirements of each Court shall be calculated with reference to the state of business before it.