Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(7) in Gold (Control) Act, 1968

(7)An appeal to the Appellate Tribunal shall be in the prescribed form and shall be verified in the prescribed manner and shall, except in the case of an appeal referred to in sub-section (2) or sub-section (3) or an memorandum of cross-objections referred to in sub-section (5) be accompanied by a fee of two hundred rupees.