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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(5) in The Bengal Agricultural Income-Tax Act, 1944

(5)If the High Court is not satisfied that the statements in a case referred under this section are sufficient to enable it to determine the question raised thereby, the Court may refer the case back to the Appellate Tribunal or the Commissioner, as the case may be, to make such additions thereto or alterations therein as the Court may direct in that behalf.