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 16 in U.P. E-Court Fees Rules, 2016 16. Cost of Infrastructure. - The cost of providing equipment and infrastructure referred to in Rule 15 will be borne by the concerned approved intermediaries.
