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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(2) in Gujarat Sales Tax Act, 1969

(2)There shall be charged such fee in cash as may be prescribed for making and supplying a duplicate or certified copy of an order or document under this Act or the rules made thereunder and where any copy is required urgently, there shall be charged such extra fee as may be prescribed.