(1)Any person aggrieved by an order made under sub-section (3) of section 34, by Tribunal may within ninety days from the date of the order passed under section 33, 34, or 36, move the High Court for revision of such order on the ground that the case involves any question of law.(2)The application for revision under sub-section (1), shall precisely state the question of law involved in the case and it shall be competent for the High Court to formulate the question of law or to allow any other question of laws to be raised.(3)Where an application under this section is pending, the High Court may, on application in this behalf, stay recovery of any disputed amount of tax or penalty payable under the order sought to be revised:
