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State of Uttar Pradesh - Section

Section 91 in The General Rules (Civil), 1957

91. Provision of C.P.C., to be given in certain judgments.

- When plaints are rejected or returned, and in cases disposed of without decree, as also in cases in which decrees are passed without contest, the Judge shall put on record the Section or Order and Rule of the Code under which the judgment or order is passed.