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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(4) in West Bengal Value Added Tax Act, 2003

(4)If the Tribunal is not satisfied that the statements in a case referred to it under this section are sufficient to enable it to determine the question of law raised thereby, it may refer the case back to the Appellate and Revisional Board to make such addition thereto or alterations therein as it may direct in this behalf.