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[Cites 0, Cited by 4] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(2) in Gujarat Sales Tax Act, 1969

(2)If upon receipt of an application under sub-section (1), the High Court is not satisfied as to the correctness of the decision of the Tribunal, it may require the Tribunal to state the case and refer it; and accordingly, on receipt of any such requisition, the Tribunal shall state the case and refer it to the High Court.