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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(4) in Allahabad High Court Rules, 1952 (4)"Code" means the Code of Civil Procedure, 1908, and reference to an "Order" of the Code means reference to an Order of the first Schedule thereto;
