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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Himachal Pradesh - Subsection

Section 110(5) in Himachal Pradesh Goods and Services Tax Rules, 2017

(5)The fees for filing of appeal or restoration of appeal shall be one thousand rupees for every one lakh rupees of tax or input tax credit involved or the difference in tax or input tax credit involved or the amount of fine, fee or penalty determined in the order appealed against, subject to maximum of twenty five thousand rupees.