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 70] [Entire Act] State of Meghalaya - Subsection Section 70(2) in Meghalaya Value Added Tax Act, 2003 (2)A revision to the High Court may be made on the question of law or an errornous decision or failure to decide a question of law that will be raised in the revision.
