Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Gujarat - Subsection Section 96(d) in The Gujarat Value Added Tax Act, 2003 (d)for a copy of order or document under this Act there shall be paid such fee in court fees stamps as may be prescribed.[***] [Refer Rule 58]
