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State of Gujarat - Section

Section 68 in Gujarat Sales Tax Act, 1969

68. Court-fee on appeal and application for revision. - Notwithstanding anything contained in the Bombay Court-fees Act, 1959 (Bom. XXXVI of 1959), an appeal preferred under section 65 and an application for revision made under section 67 shall bear a Court-fee stamp of such value as may be prescribed.