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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(4) in Jharkhand Entertainments Tax Act, 2012

(4)If the High Court is not satisfied that the statements in a case referred under this section are sufficient to enable it to determine the question raised thereby, it may refer the case back to the Tribunal to make such additions thereto or alterations therein as the court may direct in that behalf.