Section 151(10)(a) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 151(10)] [Section 151] [Entire Act]

State of Uttar Pradesh - Subsection

Section 151(10)(a) in The General Rules (Civil), 1957

(a)Where there are more than one proceedings relating to the adjustment or execution of the decree or order in a case, the entire record of each such subsequent proceeding, called a sub-part of Part 11, shall be treated as one paper, and as such shall be given a serial number in the general index of the first sub-part of part II, the entry being made in Form No. 1 as indicated on the next page-

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State of Uttar Pradesh - Subsection

Section 151(10)(a) in The General Rules (Civil), 1957