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[Cites 0, Cited by 0] [Section 8A(7)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(7)(a) in The Karnataka Appellate Tribunal Act, 1976

(a)The High Court may, on the application of either party to the petition, review any order passed by it under sub-section (4) on the basis of facts which were not before it when it passed the order.