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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of West Bengal - Subsection

Section 112(2) in West Bengal Value Added Tax Act, 2003

(2)The fee as aforesaid shall be paid in court-fee stamp to be affixed to the memorandum of appeal, application for review or revision or other miscellaneous application or petition, as the case may be, referred to in subsection