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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(f) in U.P. E-Court Fees Rules, 2016

(f)Collecting Court Fees in accordance with these rules and remitting it in the proper Head of Account of the State as directed from time to time by the Appointing Authority;