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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(5)Notwithstanding anything contained in the Bombay Court Fees Act, 1959 (34 of 1959), an appeal under this Section shall bear a court fee stamp of such value as may be prescribed.