Section 15(5)(b) in Bihar Electricity Duty Act, 2018

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State of Bihar - Subsection

Section 15(5)(b) in Bihar Electricity Duty Act, 2018

(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).