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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(5) in Telangana Value Added Tax Act, 2005

(5)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 finding on any specific question or issue.