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

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State of Uttar Pradesh - Subsection

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

(g)Developing and designing various reports as required under these rules and as directed by the High Court of Judicature at Allahabad and the Appointing Authority from time to time;

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State of Uttar Pradesh - Subsection

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