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State of Maharashtra - Section
Section 20 in The Maharashtra Agricultural Income-Tax Rules, 1962
20. Court-fees.
- The value of the court-fee stamps under section 36 shall be as follows, namely| (a) | on a memorandum of appeal to the Assistant Commissioner undersection 31. | Rs. 5. |
| (b) | on an appeal to the Tribunal under section 33. | 5 per cent, of the amount in dispute calculated to the nearestrupee subject to the minimum of Rs. 5 and maximum of Rs. 100. |
| (c) | on an application for revision to the Commissioner undersection 34. | Rs. 5. |