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[Cites 0, Cited by 0] [Section 9D] [Entire Act]

State of Bihar - Subsection

Section 9D(4) in The Bihar Electricity Duty Act, 1948

(4)If the High Court is not satisfied that the statements in a case referred under this section are sufficient to enable it to determine the question raised thereby, it may refer the case back to the Tribunal to make such additions there to or alterations therein as the Court may direct in that behalf.