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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(5) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(5)Before passing an order under sub-section (4), the High Court may, if it considers necessary so to do, remit the petition to the Appellate Tribunal and direct it to return the petition with its finding on any specific question or issue.