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Kerala High Court Notifies Guidelines for E-Filing on Web Portal - (17 May 2021)

CIVIL

Kerala High Court has issued general instructions to enable e-filing on the HC web portal, stating that advocates, party-in-persons, counsel for the State shall file cases through the e-filing system, with amounts towards Court fee, Legal benefit fund fee, Welfare Fund stamps to be paid online using e-payment option. The Court has directed to submit the physical copy of the case to the Registry within 45 days of the case being filed.

Tags : KERALA HIGH COURT   GUIDELINES FOR E-FILING  

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