Section 9(2)(b) in U.P. E-Court Fees Rules, 2016

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State of Uttar Pradesh - Subsection

Section 9(2)(b) in U.P. E-Court Fees Rules, 2016

(b)Deploy the E-Court Fees application software after getting the security audit conducted by agency empowered by the Government. The security audit shall also be required whenever there is any change in the E-Court Fees application software subsequently.

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State of Uttar Pradesh - Subsection

Section 9(2)(b) in U.P. E-Court Fees Rules, 2016