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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in U.P. E-Court Fees Rules, 2016

(2)On verification by accessing the relevant website of the Central Record-keeping Agency, the Collector shall cancel and lock the verified E-Court Fees certificate and endorse "cancelled" on the original E-Court Fees certificate with his signature and seal. The procedure for refund prescribed under Chapter V of the Court Fees Act, 1870 shall apply mutatis mutandis with such modifications as are necessary.