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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60(3) in The General Rules (Civil), 1957

(3)A document, which is the basis of a suit or defence, or the proof of which is discussed in the judgment and which is ultimately held to be not proved, shall be entered in the General Index and shall not be returned to the party, not marked "not part of the record".