Section 29 in U.P. E-Court Fees Rules, 2016

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State of Uttar Pradesh - Section

Section 29 in U.P. E-Court Fees Rules, 2016

29. Re-Use of E-Court Fees certificate-prohibited.

(1)E-Court Fees certificate used in a document shall not be used in any other document.

(2)A document not in compliance with sub-rule (1) shall be deemed to be unstamped and shall be dealt with under the provisions of the Act.