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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(4)(a) in Telangana Value Added Tax Act, 2005

(a)If the High Court does not dismiss the petition summarily, it shall, after giving both 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 Appellate 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;