Section 39 in The Maharashtra Tax on Luxuries Act, 1987
39. Court-fee on appeal and certain other applications.
- Notwithstanding anything contained in the Bombay Court-fees Act, 1959, an appeal preferred under section 36 shall bear a Court-fee stamp of such value not exceeding [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 9 of 1989, Section 36.] as may be prescribed, and any other application not otherwise provided for by or under this Act, when presented to any authority under this Act for a prescribed purpose, shall bear a Court-fee stamp of two rupees.
