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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(5)(a) in Bihar Electricity Duty Act, 2018

(a)The High Court shall decide the substantial question of law so formulated or involved and deliver such judgment thereon containing the grounds on which such decision is founded and may award such costs as it deems fit.