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[Cites 0, Cited by 6] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(4) in Gujarat Sales Tax Act, 1969

(4)The High Court upon the hearing of any such case, shall decide the question of law raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded, and shall send to the Tribunal a copy of such judgment under the seal of the court and the signature of the Registrar, and the Tribunal shall dispose of the case accordingly.