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[Cites 0, Cited by 1] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(5) in Delhi Sales Tax Act, 1975

(5)The High Court upon the hearing of any such case shall decide the question of law raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded, and shall send to the Appellate Tribunal a copy of such judgment under the seal of the Court and the signature of the Registrar, and the Appellate Tribunal shall dispose of the case accordingly.