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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(2)(e) in U.P. E-Court Fees Rules, 2016

(e)Remittance reports. - A district-wise details of the remittances made by the Central Record-keeping Agency into the Government Account pertaining to any specified day or period;