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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2)(b) in Allahabad High Court Rules, 1952

(b)No law journal shall be entered in the list unless it has given an undertaking that it will apply for a copy of every judgment delivered by the Court which is marked A.F.R. (Approved for Reporting.)