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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Uttar Pradesh - Subsection

Section 159(4) in The General Rules (Civil), 1957

(4)The typed copy will be placed on the record of the suit, and will serve the purpose of persons inspecting the record. An inspection of the file of documents will only be allowed in exceptional circumstances and will take place in the presence of the Munsarim and under his control, and on its termination he will certify that he has counted the documents and seen that none has been injured or obliterated.