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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2)(e) in The Gujarat Mineral Rights Tax Act, 1985

(e)the fees to be paid for appeal under sub-section (1) and the rules of procedure subject to which the prescribed authority may pass an order on appeal under sub-section (2) of Section 12;