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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(1) in U.P. E-Court Fees Rules, 2016 (1)The Approved Intermediary shall issue E-Court Fees certificate for such additional Court Fee on separate sheet of paper in the manner prescribed in Rules 21 to 25.
