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[Cites 0, Cited by 9] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(5) in The Wealth-Tax Act, 1957

(5)If the High Court [or the Supreme Court] [Inserted by Act 46 of 1964, Section 26 (w.e.f. 1.4.1965). ] is not satisfied that the case as stated is sufficient to enable it to determine the question of law raised thereby, it may require the Appellate Tribunal to make much modifications therein as it may direct.