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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(1) in The Rajasthan Value Added Tax Act, 2003

(1)Notwithstanding anything contained in any other law for the time being in force, all applications, appeals and other proceedings under this Act shall require court fee stamps of such value as may be prescribed.