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] [Entire Act] State of Uttar Pradesh - Section Section 131 in The General Rules (Criminal), 1977 131. Record to be promptly returned. - When the record is no longer required, it shall be promptly returned, Columns 13 and 14 of the forms of transmission shall be filled up and the form shall be returned with the record.
