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State of Uttar Pradesh - Section

Section 361 in The General Rules (Civil), 1957

361. Grouping of entries in the registers of Central Nazirs.

- Entries in the books and registers of Central Nazirs, except the register of contingent charges, shall be grouped for each court separately, the entries for the several courts being distinguished by lines drawn in red-ink, contingent charges of subordinate courts at headquarters shall be treated as contingent charges of the District Court.