Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(1) in U.P. E-Court Fees Rules, 2016

(1)The Central Recordkeeping Agency shall provide Login ID and password to the Commissioner of Stamps and the Registrar General of the High Court and to any or all such officers as they may direct in this regard, for online access of the required information report in the E-Court Fees System.