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] [Section 349] [Entire Act] State of Uttar Pradesh - Subsection Section 349(c) in The General Rules (Civil), 1957 (c)that one of the clerks of their court is appointed to sort and despatch the letters and papers of each department of their court in different covers to the Nazir.
