Section 96 in The Gujarat Value Added Tax Act, 2003
96. Levy of fees.
- On every application, -(a)for a certified or duplicate copy of a certificate of Registration, or(b)for a certified copy of an order of assessment or any order passed or any document produced or filed in any proceeding under this Act, or(c)for the determination of any question under section, 80, or(d)for a copy of order or document under this Act there shall be paid such fee in court fees stamps as may be prescribed.[***] [Refer Rule 58]
