Section 53(6)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(6)(b) in The M.P. Vat Act, 2002

(b)The High Court may determine any issue which-

(i)has not been determined by the Appellate Board; or

(ii)has been wrongly determined by the Appellate Board, by reason of a decision on such question of law as is referred to in sub-section (1).