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 8] [Entire Act] State of Uttar Pradesh - Subsection Section 8(4) in U.P. E-Court Fees Rules, 2016 (4)If the Appointing Authority decides to renew the appointment, a fresh agreement referred in sub-rule (1) of Rule 6 and Undertaking and Indemnity Bond referred to in sub-rule (2) of Rule 6, will be executed with suitable amendments, if any.
