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State of Haryana - Section
Section 77 in Haryana Value Added Tax Rules, 2003
77. Fee. [section 60].
- The following fee shall be payable in court fee stamps, namely -| (i) | on a memorandum of first appeal | one hundred rupees | |
| (ii) | on an application for obtaining copies of record | ten rupee | |
| (iii) | on any other application or petition for relief toany authority other than Tribunal under the Act or these rules | twenty five rupees | |
| (iv) | on a memorandum of appeal or an application forreview to the Tribunal | five hundred rupees | |
| (v) | on any other application including application foradjournment | ten rupee |