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State of Uttar Pradesh - Section

Section 24 in The General Rules (Criminal), 1977

24. Contents of records.

- The record shall include every paper in the case from the information on which cognizance was first taken to and including the warrant received back under Section [430] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] of the Code.