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[Cites 0, Cited by 0] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(3) in Delhi Sales Tax Act, 1975

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