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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(5) in The Kerala General Sales Tax Act, 1963

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