Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 27 in U.P. E-Court Fees Rules, 2016 27. Payment of additional Court Fees. - Any person who holds E-Court Fees certificate and is required to pay on additional amount of Court Fees, may make an application in the Form prescribed with payment of such amount of additional Court Fees to the Approved Intermediary.
