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[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(4)(b) in The Tripura University Act, 2006

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