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State of Uttar Pradesh - Section

Section 38 in U.P. E-Court Fees Rules, 2016

38. Appointing Authority to take appropriate action.

- The Appointing Authority may, after giving a reasonable opportunity of being heard to the Central Record-keeping Agency or the Agency authorized as Collection Centre, take any appropriate action as it deems fit on the basis of the inspection technical audit report and the recommendations of the Commissioner of Stamps.