Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in U.P. E-Court Fees Rules, 2016

(2)The Approved Intermediary issuing the E-Court Fees certificate shall keep a daily account of issued E-Court Fees certificates in a Register to be maintained and take signature of purchaser or the authorized person, as the case may be, on the relevant column of the Register.