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State of Uttar Pradesh - Section

Section 26 in U.P. E-Court Fees Rules, 2016

26. Details of E-Court Fees certificate to be on website.

- The details of issued E-Court Fees certificate shall be made available on the E-Court Fees website maintained by the Central Record-keeping Agency and shall be accessible to any person authorized by the Appointing Authority in this behalf including the Courts holding a valid User ID and password which shall be provided by the Central Record-keeping Agency.