Section 5B(1) in The General Rules (Criminal), 1977

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State of Uttar Pradesh - Subsection

Section 5B(1) in The General Rules (Criminal), 1977

(1)The reader of the Court shall maintain a diary of the case fixed in the Court date-wise generated electronically, and where there is no electronic infrastructure available until the same is available, manually, in the form given below -

Date, month and year
Case Information System No.	Case Number	Name of parties	Counsel's name	Purpose	Date fixed in adjourned cases	Remarks
1	2	3	4	5	6	7

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State of Uttar Pradesh - Subsection

Section 5B(1) in The General Rules (Criminal), 1977