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 74] [Entire Act] Daman and Diu - Subsection Section 74(3) in Daman and Diu Value Added Tax Regulation, 2005 (3)An appeal shall be filed in writing in the prescribed form and shall state fully and in detail the grounds upon which the appeal is filed.
