Section 80(4)(b) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(4)(b) in Orissa Value Added Tax Act, 2004

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

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State of Odisha - Subsection

Section 80(4)(b) in Orissa Value Added Tax Act, 2004