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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Meghalaya - Subsection

Section 109(1) in Meghalaya Value Added Tax Act, 2003

(1)Fees payable a memorandum of appeal or application for review or revision, or upon any other miscellaneous application or petition for relief shall be such as may be prescribed;Provided that any fees prescribed under this section not exceed one thousand rupees.