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[Cites 0, Cited by 0] [Section 15A(4)] [Section 15A] [Entire Act]

State of Karnataka - Subsection

Section 15A(4)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)Where the High Court remits the matter to the Appellate Tribunal under clause (a) with its opinion on question of law raised, the latter shall amend the order passed by it in conformity with such opinion.