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State of Uttar Pradesh - Section

Section 168 in The General Rules (Civil), 1957

168. Execution in U. P. of decrees passed by the courts outside U.P.

- Courts in the Uttar Pradesh shall execute the decrees passed by [courts] [Government of India, Notification No. 321-1 (F and P), dated 15th May, 1929.] notified under Section 44 of the Code in the same manner as if they had been passed by them.