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[Cites 0, Cited by 0] [Section 18A(4)] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(4)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

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