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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(3) in Gujarat Sales Tax Act, 1969

(3)Where an application is made for a copy of any order or document, the applicant may be required to deposit in accordance with the rules made in this behalf such amount as may be necessary to cover the amount of fee chargeable under sub-section (2).Chapter-VIIIOffences and Penalties