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] [Section 351] [Entire Act] State of Uttar Pradesh - Subsection Section 351(10) in The General Rules (Civil), 1957 (10)Cash and articles of value received by a subordinate court at headquarters shall be sent to Central Nazir for safe custody.
