Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 358 in The General Rules (Civil), 1957 358. Vouchers for contingent charges. - Vouchers for contingent charges shall be submitted by outlying subordinate courts to the District Judge, and shall be treated in the manner prescribed in the Financial Handbook, Volume V, Part I.
