Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 39 in Allahabad High Court Rules, 1952 39. Forms. - The forms set forth in Schedule III to these Rules shall, with such variations as the circumstances of each case may require, be used for the respective purposes indicated therein added in these Rules.
