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

State of Uttar Pradesh - Subsection

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

(i)"E-Court Fees" for purposes of Rule 32 of Uttar Pradesh Stamp Rules, 1942 in addition to kind of stamps prescribed therein, means an electronically generated impression to denote the payment of Court Fees;