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] [Entire Act] State of Uttar Pradesh - Section Section 21 in U.P. E-Court Fees Rules, 2016 21. Application for E-Court Fees Certificate. - A person desiring to pay Court Fees shall make an application in the prescribed Form to any of the branch of the Central Recordkeeping Agency or Approved Intermediaries with the requisite details for getting the E-Court Fees certificate.
