Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 94 in The General Rules (Criminal), 1977

94. Notice to Government Counsel.

- In all appeals, other than those received through the officer-in-charge of the jail, notice shall be given to the District Government Counsel concerned. In appeals received through the officer-in-charge of the jail such notice shall be given only if the Appellate Court so directs.