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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(4)(b) in The Kerala General Sales Tax Act, 1963

(b)Where the High Court remits the matter under clause (a) with its opinion on the question of law raised, the Appellate Tribunal shall amend the order passed by it in conformity with such opinion.