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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(4)(a) in Karnataka Agricultural Income-Tax Act, 1957

(a)If the High Court 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 or the Commissioner, [or the [Additional Commissioner] [Inserted by Act 14 of 1983 w.e.f. 1.12.1982.]] as the case may be, with the opinion of the High Court on the question or questions of law raised or pass such other order in relation to the matter as the High Court thinks fit.