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State of Uttar Pradesh - Section

Section 54 in U.P. E-Court Fees Rules, 2016

54.

The facility of payment of E-Court Fee through the E-Court Fee Administration System shall come into effect in the High Court and the District Courts from such dates as mutually agreed between the Appointing Authority, Central Record-keeping Agency and the High court and upon such date being notified by the Registered General of the High Court.