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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(4) in The West Bengal Luxury Tax Act, 1994

(4)If the Taxation Tribunal is not satisfied that the statements in a case referred to it under this section are sufficient to enable it to determine the question raised thereby, it may refer the case back to the Tribunal to make such additions thereto, or alterations therein, as the Taxation Tribunal may direct in that behalf.