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 539] [Entire Act] State of Uttar Pradesh - Subsection Section 539(6) in The General Rules (Civil), 1957 (6)to keep up such books and registers and to perform such duties as he is expressly required to do by any rule, General Letter, or Circular Letter of the High Court;
