38A. [ Adjustment of appeals, petitions and references etc. [Added by Notification No. 310/VIII-C-169, dated 3.8.1964, published in U.P. Gazette Part II, dated 5.12.1964, page 200.]
- The provisions contained in Rules 1 to 6 and 9 of Order XXII and in Order XXXII of the Code of Civil Procedure shall, so far as may be and with necessary modifications and adaptations, apply to special appeals, writ petitions under Article 226 of the Constitution and Tax Acts references [and revisions] falling under Chapter IX, XXII and XXVII of these rules.]
