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State of Gujarat - Section

Section 79D in The Bombay Public Trusts Act, 1950

79D. Court fee to be paid as prescribed by Schedule `B".

- Notwithstanding anything contained in the Court-fees Act, 1870, (VII of 1870), the documents described in columns 1 and 2 of Schedule B hereto shall bear a Court-fee stamp of the value specified in column 3 thereof.]