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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(1)The application for an e-service submitted by a user to an Authorised Service Provider or an Authorised Agent shall be accompanied by such service charge as may be determined by the Director of Electronic Service Delivery which is payable in cash to the Authorised Service Provider, at the time of making the application.