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[Cites 0, Cited by 8] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(6) in Estate Duty act, 1953

(6)If the High Court or the Supreme Court is not satisfied that the case as stated is sufficient to enable it to determine the questions of law raised thereby the court may require the Board to make such additions thereto, or alterations therein, as it may direct in this behalf.