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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

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

(e)co-ordinating between the central server of Central Record-keeping Agency, Authorized Collection Centres, offices of court supervisory and controlling officers/courts and any other office or places as may be specified by the Appointing Authority;