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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4)(b) in Orissa Entry Tax Act, 1999

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