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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(b) in U.P. E-Court Fees Rules, 2016

(b)creating need based hardware and software in designated Courts, and at authorized collection centres (the appoint of contract for payment of Court Fees) in the identified cities/places;