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[Cites 0, Cited by 0] [Section 60(4)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(4)(b) in Tamil Nadu Value Added Tax Act, 2006

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