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 78] [Entire Act] State of Gujarat - Subsection Section 78(2) in The Gujarat Value Added Tax Act, 2003 (2)In an appeal under this section, the memorandum of appeal shall precisely state the substantial question of law involved in the appeal.
