Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Uttar Pradesh - Subsection Section 48(2) in U.P. E-Court Fees Rules, 2016 (2)On the basis of the enquiry report, the Registrar General of the High Court or the District Judge, as the case may be, shall take appropriate action against the officials of the court.
