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 37] [Entire Act] State of Uttarakhand - Subsection Section 37(7) in Uttarakhand Value Added Tax Rules, 2005 (7)The judgement in appeal shall be in writing and shall state -(a)the points for determination ;(b)the decision thereon; and(c)the reasons for such decision.
