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

State of Andhra Pradesh - Subsection

Section 9D(5) in Andhra Pradesh Entertainments Tax Act, 1939

(5)Before passing an order under sub-section (4), the High Court may, if it considers it necessary so to do, remit petition to the appellate authority and direct it to return the petition with its finding on any specific question or issue.