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State of Uttar Pradesh - Section

Section 28 in U.P. E-Court Fees Rules, 2016

28. Issue of E-Court Fees certificate for additional Court Fees.

(1)The Approved Intermediary shall issue E-Court Fees certificate for such additional Court Fee on separate sheet of paper in the manner prescribed in Rules 21 to 25.
(2)Judicial stamp may be used together with the E-Court Fees certificates to pay the Court Fees chargeable on a document under the Act.