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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1) in U.P. E-Court Fees Rules, 2016

(1)Any scheduled bank, any financial institution, an undertaking controlled by the Reserve Bank of India or the Financial Institution, Undertaking controlled by the Government, or a Post Office will be eligible for appointment as Authorized Collection centre, subject to prior approval of the Appointing Authority under Rule 12.