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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2)(e) in U.P. E-Court Fees Rules, 2016

(e)availability of the different transaction details and reports relating to E-Court Fees on the websites of the Central Record-keeping Agency which will be accessible to officers mentioned in sub-rule (2)(c).