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 107] [Entire Act] State of Karnataka - Subsection Section 107(5) in Karnataka Goods and Services Tax Act, 2017 (5)Every appeal under this section shall be in such form and shall be verified in such manner as may be prescribed.
