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 21H] [Entire Act] State of Uttar Pradesh - Subsection Section 21H(1) in The General Rules (Criminal), 1977 (1)In addition to the prescribed mode of service, all notices, documents, proceedings and pleadings that are filed electronically may also be served through e-mail by the Court.
