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[Cites 0, Cited by 0] [Section 11A(4)] [Section 11A] [Entire Act]

State of Karnataka - Subsection

Section 11A(4)(b) in Karnataka Tax on Luxuries Act, 1979

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