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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(2) in U.P. E-Court Fees Rules, 2016 (2)The Central Record-keeping Agency shall along with the agreement referred to in sub-rule (1) execute an Undertaking and Indemnity Bond, in favour of the Appointing Authority in the manner determined by the Appointing Authority from time to time.
