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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(2) in U.P. E-Court Fees Rules, 2016 (2)Words and expressions not defined in these rules shall have the same meanings respectively assigned to them in the Court Fees Act, 1870 as amended from time to time in its application to Uttar Pradesh and the Information Technology Act, 2000.
