Section 2(1)(c) in U.P. E-Court Fees Rules, 2016

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State of Uttar Pradesh - Subsection

Section 2(1)(c) in U.P. E-Court Fees Rules, 2016

(c)"Appointing Authority" means the Government or the Commissioner of Stamps, authorized by the Government in this behalf by notification in the Gazette for all or any specific purpose under these rules;

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State of Uttar Pradesh - Subsection

Section 2(1)(c) in U.P. E-Court Fees Rules, 2016