Section 65(6)(b) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 65(6)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(6)(b) in The Karnataka Value Added Tax Act, 2003

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

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State of Karnataka - Subsection

Section 65(6)(b) in The Karnataka Value Added Tax Act, 2003