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[Cites 0, Cited by 0] [Section 352] [Entire Act]

State of Uttar Pradesh - Subsection

Section 352(5) in The General Rules (Civil), 1957

(5)Bill for contingent charges.These bills shall be checked by the Central Nazir and be incorporated in the consolidated bills of the District Judge or the Additional District and Sessions Judges as the case may be.Where the outlying courts are situated in more than one revenue district having an independent treasury, these shall not be included in the same consolidated bill amounts payable in more than one revenue district.