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[Cites 0, Cited by 0] [Section 8A(4)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(4)(a) in The Karnataka Appellate Tribunal Act, 1976

(a)If the High Court does not dismiss the petition summarily it shall, after giving both the parties to the petition a reasonable opportunity of being heard, determine the question or questions of law raised and either reverse, affirm or amend the order against which the petition was preferred or remit the matter to the Tribunal with the opinion of the High Court on the question or questions of law raised or pass such other order in relation to the matter as the High Court thinks fit.