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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of West Bengal - Subsection

Section 112(1) in West Bengal Value Added Tax Act, 2003

(1)Fees payable upon a memorandum of appeal or application for review or revision, or upon any other miscellaneous application or petition, other than an application referred to in sub-section (1) of section 92, for relief shall be such as may be prescribed:Provided that any fee prescribed under this section shall not exceed one thousand rupees.