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State of Uttar Pradesh - Section

Section 440 in The General Rules (Civil), 1957

440. Re-opening of closed file.

- If correspondence relating to a closed file be re-opened, the file shall be withdrawn from the correspondence press and placed among pending files, with which it shall be kept till the renewed correspondence terminates. It shall then be returned to the correspondence press and placed in the bundle for the year, or the portion of the year, in which the renewed correspondence terminated. When a closed file is thus withdrawn and returned, a note of the date of withdrawal at the time the file is withdrawn and reference to the bundle in which the file has been placed at the time the file is returned, shall be made in column of remarks against the former entry in the file index (Form No. 64). A slip of paper with a similar note recorded on it shall be placed in the bundle from which the file was withdrawn.