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[Cites 0, Cited by 0] [Section 9D(4)] [Section 9D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9D(4)(b) in Andhra Pradesh Entertainments Tax Act, 1939

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