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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(4) in The Orissa Luxury Tax Act, 1995

(4)If the High Court is not satisfied that the statement in a case referred to it 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 thereto or alternations therein as the High Court may direct in that behalf.