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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(5) in Telangana Value Added Tax Act, 2005

(5)Before passing orders under sub-section (4), the appellate authority may make such enquiry as it deems fit or remand the case to any subordinate officer or authority for an inquiry and report on any specified point or points.