Section 76 in The Gujarat Value Added Tax Act, 2003
76. Court Fee on appeal and application for revision.
-Notwithstanding anything contained in the [Gujarat Court fees Act, 2004,] [These words were substituted for the words 'Bombay Court fees Act, 1959' by Gujarat 6 of 2006 Section 37.] (Gujarat 4 of 2004) an appeal preferred under section 73 and an application for revision made under section 74 shall bear a court-fee stamp of such value as may be prescribed.
