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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(4)(b) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(b)Where the High Court remits the matter to the Tax Board under clause (a) with its opinion on question of law raised, the latter shall amend the order passed by it in conformity with such opinion;