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State of Uttarakhand - Section
Section 35 in Rules of the Court, 1952
35. Receipt of papers filed.
- Any party to a case or his Advocate desirous of obtaining a receipt for any paper including an application, Vakalatnama or retainer or appearance slip shall attach to and present with such paper a receipt slip in the subjoined form. The slip shall be signed in acknowledgement of the receipt of such paper by the [Bench Secretary] [Substituted by Notification No. 680/VII-C-2, dated 26.11.1980, published in U.P. Gazette, Part II, dated 11.4.1981, page 27.] or other official receiving such paper and returned to the person presenting it :| Description of case | Name and description of person filing paper | Description of paper receiving | Signature of official paper and date of receipt |
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