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 81] [Entire Act] State of Gujarat - Subsection Section 81(3) in The Gujarat Value Added Tax Act, 2003 (3)No order of disqualification shall be made in respect of any particular person unless he has been given a reasonable opportunity of being heard.
