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State of Uttar Pradesh - Section

Section 2 in The General Rules (Criminal), 1977

2. Application.

- These rules shall come into force [from the date of publication in the Official Gazette] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] and shall, so far as may be, apply to all proceedings and matters in all Criminal Courts subordinate to the High Court commenced on or subsequent to that date, and, so far as may be, to all proceedings and matters pending in such Courts on that date.