The Gift-Tax Act, 1958

27. Hearing by High Court.

When a case has been stated to the High Court under section 26, it shall be heard by a Bench of not less than two Judges of the High Court and shall be decided in accordance with the opinion of such Judges or of the majority of such Judges, if any :

Provided that where there is no such majority, the Judges shall state the point of law upon which they differ and the case shall then

1. Ins. by Act 53 of 1962, s. 21 (w.e.f. 1-4-1963).
2. Subs. by s. 21, ibid., for sub-sections (7), (8) and (9)(w..ef. 1-4-1963).

888Cbe heard upon that point only by one or more of the Judges of the High Court, and such point shall be decided according to the opinion of the majority of the Judges who have heard the case, including those who first heard it.

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