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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2)(c) in U.P. E-Court Fees Rules, 2016

(c)necessary user ID and passwords to be used by the designated officials of the COurt to search, access and view any E-COurt Fees certificate and access Management information System. The Central Record-keeping Agency shall provide these passwords to the concerned officials or the Courts as directed by the appointing Authority or Registrar General of the High Court;