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] [Section 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(1) in U.P. E-Court Fees Rules, 2016 (1)The Central Record-keeping Agency shall be entitled to such Commission on the amount of E-Court Fees collected as may be notified by the Government in the Gazette from time to time.
