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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(ii) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(ii)Duties of appellate Courts on such matters. - Appellate Courts should examine records of the cases coming before them on appeal with a view to satisfying themselves that subordinate Court have complied with the provisions of the law on the subject and should take serious notice of the matter when it appears that any court has failed to do so.