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State of Uttar Pradesh - Section

Section 10 in U.P. E-Court Fees Rules, 2016

10. Commission allowable to the Central Record-keeping Agency.

(1)The Central Record-keeping Agency shall be entitled to such Commission on the amount of E-Court Fees collected as may be notified by the Government in the Gazette from time to time.
(2)The commission payable to the Central Record-keeping Agency shall be subject to the condition specified in Rule 20.