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[Cites 0, Cited by 0] [Section 8A(4)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(4)(b) in The Karnataka Appellate Tribunal Act, 1976

(b)Where the High Court remits the matter to the Tribunal under clause (a) with its opinion on questions of law raised, the latter shall amend the order passed by it in conformity with such opinion.