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State of Uttar Pradesh - Section

Section 153 in The General Rules (Criminal), 1977

153. Priority of orders.

- Save as provided in these rules orders made on urgent applications shall have priority over all orders made on ordinary' applications; orders on urgent applications and orders on ordinary applications shall have strict priority amongst themselves according to the date and serial number of each order.A copy for which an order has been made on an urgent application shall be delivered, as a rule, not later than the working day next after the day on which the order was made.