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State of Uttar Pradesh - Section

Section 338 in The General Rules (Civil), 1957

338. Extract from Amin's pass-book to be sent to court.

- The Amin shall forward to the court concerned an extract from the signed pass-book duly verified by him to be correct and on receipt thereof the Presiding Judge shall cause the item acknowledged therein to be entered in his Register of Receipts of Deposits, and a note of the fact of such entry to be made in columns 11 to 13 of the Register of orders issued to the Amin (Form No. 106). The extract shall be filed with the record of the case to which it relates.