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] [Section 13] [Entire Act] State of Uttar Pradesh - Subsection Section 13(2) in U.P. E-Court Fees Rules, 2016 (2)An individual may be appointed to act as Authorized Collection Centre on terms and conditions prescribed by the Appointing Authority in consultation with the Central Recordkeeping Agency.
