Section 70(4) in The M.P. Vanijyik Kar Adhiniyam, 1994
(4)If the High Court is not satisfied that the case stated is sufficient to enable it to determine the question of law raised, it may call upon the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] to make such additions or alterations as the Court may direct in that behalf.
