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[Cites 0, Cited by 1] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(7) in The Benami Transactions (Prohibition) Act, 1988

(7)The High Court may determine any issue which-
(a)has not been determined by the Appellate Tribunal; or
(b)has been wrongly determined by the Appellate Tribunal, by reason of a decision on such question of law as is referred to in sub-section (1).