Section 9(2)(a) in U.P. E-Court Fees Rules, 2016

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State of Uttar Pradesh - Subsection

Section 9(2)(a) in U.P. E-Court Fees Rules, 2016

(a)The Central Record-keeping Agency shall provide, transfer or share without the written permission of the Appointing Authority any hardware, software or any other technology or details in respect of the E-Court Fees project undertaken by it in the State to anybody other than the duly appointed Authorized Collection Centres.

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State of Uttar Pradesh - Subsection

Section 9(2)(a) in U.P. E-Court Fees Rules, 2016