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 77] [Entire Act] State of Arunachal Pradesh - Subsection Section 77(2) in Arunachal Pradesh Goods Tax Act, 2005 (2)Subject to the provisions of section 78, no appeal shall be entertained unless it is made within two months from the date of service of the decision appealed against.
