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[Cites 0, Cited by 0] [Section 14AB] [Entire Act]

State of Kerala - Subsection

Section 14AB(6) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(6)Before passing an order under sub-section (4) the High Court may, if it considers it necessary so to do, remit the petition to the Appellate Tribunal, and direct it to return the petition with its fining on any specific question or issue.