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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(5) in Punjab General Sales Tax Act, 1948

(5)The High Court upon the hearing of any such case shall decide the question of law raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded and shall send to the Tribunal, a copy of such judgment under the seal of the court and the signature of the Registrar, and the Tribunal shall dispose of the case accordingly.