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Indian Stamp Act, 1899 58. Power of High Court to call for further particulars as to case stated If the High Court 64[* * *] is not satisfied that the statements contained in the case are sufficient to enable it to determine the questions raised thereby, the court may refer the case back to the Revenue-authority by which it was stated, to make such additions thereto or alterations therein as the court may direct in that behalf.    |
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