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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(5) in The Kerala Agricultural Income Tax Act, 1991

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