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[Cites 0, Cited by 0] [Section 412(1)] [Section 412] [Entire Act]

State of Uttar Pradesh - Subsection

Section 412(1)(iii) in The General Rules (Civil), 1957

(iii)of Execution applications : those under Section 386 (3) of the Code of Criminal Procedure or under Section 11 of the U.P. (Temporary) Accommodation Requisition Act, 1947;