(3)Where there is no such majority, which concurs in a judgement varying or reversing the order appealed from, such order shall be confirmed:Provided that where the Bench hearing the appeal is composed of two judges and judges composing the Bench differ in opinion on a point of law, they may state the point of law upon which they differ and the appeal shall then be heard upon that point only by one or more other judges of the High Court and such point shall be decided according to the opinion of the majority, if any, of the judges who have heard the appeal including those who first heard it.CHAPTER - VII Records and Investigation
