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State of Uttar Pradesh - Section

Section 23 in U.P. E-Court Fees Rules, 2016

23. Issue of E-Court Fees certificate.

(1)The Authorized official of approved Intermediary shall issue the E-Court Fees certificate under Rule 22.
(2)The Approved Intermediary issuing the E-Court Fees certificate shall keep a daily account of issued E-Court Fees certificates in a Register to be maintained and take signature of purchaser or the authorized person, as the case may be, on the relevant column of the Register.