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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(2) in Uttaranchal Value Added Tax Act, 2005

(2)The fee referred to in this Section and any provisions of this Act shall be payable in the manner prescribed, and proof of deposit shall be attached to the memorandum, or application as the case may be:Provided that where the amount of fee payable does not exceed fifty rupees, the same may be paid in Court fee stamp.