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State of Uttar Pradesh - Section

Section 46 in U.P. E-Court Fees Rules, 2016

46. Complaint to Grievance Redressal Officers.

- Any person paying Court Fees who has a grievance in relation to the services of the Central Record-keeping Agency or any of its Authorized Collection Centre or any other person related with the implementation of these rules, may make a complaint to the concerned Grievance Redressal Officer with evidence to support the complaint.