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 45] [Section 100] [Entire Act] Union of India - Subsection Section 100(3) in The Code of Civil Procedure, 1908 (3)In an appeal under this section, the memorandum of appeal shall precisely state the substantial question of law involved in the appeal.
