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 87] [Entire Act] State of Gujarat - Subsection Section 87(2) in The Gujarat Value Added Tax Act, 2003 (2)Notwithstanding anything contained in the code of criminal procedure, 1973(2 of 1974) all offences punishable under this Act or the rules shall be cognizable and bailable.
