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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(5) in The Karnataka Appellate Tribunal 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 Tribunal and direct it to return the petition with its finding on any specific question or issue.