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[Cites 0, Cited by 0] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(4) in Delhi Sales Tax Act, 1975

(4)Every appeal filed under this section shall be in the prescribed form and shall be verified in the prescribed manner and in the case of an appeal to the Appellate Tribunal filed by any person other than the Commissioner, shall be accompanied by a fee of fifty rupees.