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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(f) in U.P. E-Court Fees Rules, 2016

(f)"Central Record-keeping Agency" means an agency appointed by the Appointing Authority of computerization of Court Fees Administration System in the State or at such places as the Appointing Authority may determine from time to time;