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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Karnataka - Subsection

Section 15A(5) in Karnataka Tax on Entry of Goods Act, 1979

(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 Appellate Tribunal and direct it to return the petition with its finding on any specific questions or issue.