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

State of Telangana - Subsection

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

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