Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 95] [Entire Act] State of Gujarat - Subsection Section 95(2) in Bombay Irrigation (Gujarat Amendment) Act, 1976 (2)Every application made muter sub-section (1) shall be in such form, shall contain such particular and shall be accompanied with such fees he may be prescribed.
