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

State of Odisha - Subsection

Section 97(1) in Orissa Value Added Tax Act, 2004

(1)There shall be paid, upon every memorandum of appeal, application for revision and other miscellaneous application or petition, other than an application referred to in sub-section (1) of section 78 and a petition referred to in sub-section (1) of section 80, for any relief under this Act, such fees as may be prescribed:Provided that any fee prescribed under this section shall not exceed rupees one thousand.