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State of Uttar Pradesh - Section

Section 33 in The General Rules (Civil), 1957

33. Orders other than routine ones to be made in Judge's notes.

- No orders except routine orders are to be recorded on the applications themselves. All orders other than routine orders passed on applications are to be recorded in the Judge's notes which are intended to be a record in English [or Hindi] [Inserted by Notification No. 302/VII-D-60, dated 30-11-1992 (w.e.f. 23-1-1993) (Correction Slip No. III) Published in U. P. Gazette, Part II, dated 23rd January, 1993.] of the suit or proceedings from the date of the first hearing to its termination.