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State of Uttar Pradesh - Section

Section 14 in U.P. E-Court Fees Rules, 2016

14. Branches of Central Record-keeping Agency also to collect Court Fees.

- All the office/branches of the Central Record-keeping Agency in specified places of the State, as declared by Appointing Authority from to time, may collect the payment of Court Fees for which separate approval from the Appointing Authority under Rule 12 will not be required.