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State of Kerala - Section
Section 42A in The Kerala General Sales Tax Act, 1963
42A. Fee for interlocutory petitions.
- Every interlocutory application prescribed by the Government and filed before the authorities under this Act specified below, other than those filed by officers empowered by Government, shall be accompanied by the following fees, namely:-| (a) Before the Appellate Assistant Commissioneror the Deputy Commissioner: | One hundred rupees |
| (b) Before the Commissioner or The AppellateTribunal: | Two hundred & fifty rupees |