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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(iv) in Gujarat High Court Rules, 1993

(iv)When an application for revision of the Taxing Officer's decision has been made, it shall be notified for hearing before the Court within 10 days from the date of its filing and the deficit court fee, if any, payable under the orders of the Judge deciding the said application, shall be paid and the valuation rectified with in 4 weeks from the date of the order of such time as the Judge may allow.