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State of Uttar Pradesh - Section

Section 18 in U.P. E-Court Fees Rules, 2016

18. Termination of agency of Authorized Collection Centres.

- The Appointing Authority may at any time, for reasons to be recorded in writing, advice the Central Recordkeeping Agency to terminate the agency of any Authorized Collection Centre and the Central Record-keeping Agency shall on such advice terminate the agency of such Authorized Collection Centre.