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] [Entire Act] State of Uttar Pradesh - Section Section 618 in The General Rules (Civil), 1957 618. Report of casualty among Judicial Officers. - All Judicial Officers shall report to the High Court, without delay, any casualty that may occur among Gazetted Judicial Officers subordinate to them.
