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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)If the Special Appellate Tribunal does not dismiss the petition summarily, it shall, after giving both parties to the petition, a reasonable opportunity of being heard, determine the question or questions of law raised and either reverse, affirm, or amend the order against which the petition was preferred or remit the matter to the Appellate Tribunal with the opinion of the Special Appellate Tribunal on the question, or questions of law raised, or pass such other order in relation to the matter as the Special Appellate Tribunal thinks fit.