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

State of Andhra Pradesh - Subsection

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

(b)Where the Special Appellate Tribunal remits the matter to the Appellate Tribunal under clause (a) with its opinion on the question or questions of law raised, the Appellate Tribunal shall amend the order passed by it in conformity with such opinion.