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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(1) in U.P. E-Court Fees Rules, 2016

(1)On the basis of the enquiry report, the Commissioner of Stamps shall take appropriate action under these rules against the Central Record-keeping Agency or will make suitable recommendations to the employer of the concerned official for taking appropriate action.