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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in U.P. E-Court Fees Rules, 2016

(3)The deposit referred in sub-rule (1) shall be transferred to the Government account under specified head of account by means of depositing through challan in the banks authorised to carry on Government transactions. The Government Treasury or Authorized Banks and the Central Record-keeping Agency shall maintain the daily account of such deposits in a Register which shall be in such form as may be determined from time to time by the Appointing Authority.