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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(4) in U.P. E-Court Fees Rules, 2016

(4)The Central Record-keeping Agency shall be paid commission on the basis of the consolidated receipt statement submitted by it either on a monthly or bi-monthly basis as may be determined from time to time by the Government or in accordance with the Agreement. The commission shall be paid under this sub-rule after deducting Income Tax at source. The Central Record-keeping Agency shall be liable to pay other payable under Central or State Act.