Section 26(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(c)Before passing an order under sub-section (4), the High Court may, if it considers necessary so to do remit the petition to the Tax Board and direct it to return the petition with its finding on any specific question or issue.

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State of Rajasthan - Subsection

Section 26(4)(c) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999