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 157] [Entire Act] State of Uttar Pradesh - Subsection Section 157(1) in The General Rules (Criminal), 1977 (1)A list of printed forms authorised for use in criminal courts is given in Appendix 'B'. No printed forms other than an authorised form shall be used in any court.
