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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in U.P. E-Court Fees Rules, 2016

(1)Officers authorized to inspect, any supervisory officer of the Department or any private or public sector technical-cum-audit expert/agency duly authorized by the Appointing Authority or by the Commissioner of Stamps in this behalf may inspect all or any of the branches/offices of the Central Record-keeping Agency and Approved Intermediaries located within its jurisdiction.