Section 51 in The Chhattisgarh Value Added Tax Act, 2005
51. Court fee stamps on memorandum of appeal and application for revision.
- A memorandum of appeal filed under Section 48 or sub-section (4) or sub-section (6) of Section 48 and an application for revision made under sub-section (1) of Section 49 shall bear court fee stamps of such value as may be prescribed.
