- If the High Court is satisfied that a case pending in a Court subordinate to it involves a substantial question of law as to the interpretation of this Constitution the determination of which is necessary for the disposal of the case, [it shall withdraw the case and [* * *] [Substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 41, for " it shall withdraw the case and may-" (w.e.f. 1.2.1977). ][may-] [Substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 41, for " it shall withdraw the case and may-" (w.e.f. 1.2.1977). ](a)either dispose of the case itself, or(b)determine the said question of law and return the case to the Court from which the case has been so withdrawn together with a copy of its judgment on such question, and the said Court shall on receipt thereof proceed to dispose of the case in conformity with such judgment.
