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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(4)(b) in The Kerala Agricultural Income Tax Act, 1991

(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 in conformity with such opinion.