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 28(2)] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(2)(j) in Gujarat Rural Debtors' Relief Act, 1976 (j)the manner in which, the time within which and the fee on payment of which, an appeal shall be made under sub-section (1) of section 13;