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

State of Uttar Pradesh - Subsection

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

(e)"Authorized Collection Centre" means an agent appointed by the Central Record keeping Agency, with the prior approval of the Appointing Authority, to act as an intermediary between the Central Record-keeping Agency and the Court Fees payer for collection of Court Fees;