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State of Uttar Pradesh - Section

Section 432 in The General Rules (Civil), 1957

432. Register of letters issued.

- Every letter issued shall be fairly copied ; the original draft and the fair copy shall be numbered with the annual serial-number, one set of such serial numbers running through all the civil court correspondence for the calendar year; the letter shall then be entered in the register of letters issued (Form No. 63), and the draft letter shall be docketed, the date of issue and the annual serial number being entered on the docket.