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

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State of Uttar Pradesh - Subsection

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

(c)providing suitable and adequate training for operation and the use of the system to the personnel of Department/Courts as may be specified from time to time by the Appointing Authority;

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State of Uttar Pradesh - Subsection

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