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 47] [Entire Act] State of Uttar Pradesh - Subsection Section 47(1) in U.P. E-Court Fees Rules, 2016 (1)The Grievance Redressal Officer on receiving a complaint will immediately bring it to the notice of the Commissioner of Stamps or the Registrar General of the High Court or the District Judge, as the case may be.
