Section 79(5)(b) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 79(5)] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(5)(b) in The Bihar Value Added Tax Act, 2005

(b)The High Court may determine any issue which-

(i)has not been determined by the Tribunal, or

(ii)has been wrongly determined by the Tribunal, by reason of a decision on such question of law as is referred to in sub-section (1).