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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(cc) in Tamil Nadu Entertainments Tax Rules, 1939

(cc)[ The Entertainments Tax Commissioner may, for reasons to be recorded in writing, transfer an appeal or an application under clause (c), as the case may be, pending before the Assistant Commissioner of Commercial Taxes to any officer not below the rank of the Assistant Commissioner of Commercial Taxes authorised by him in this behalf. The officer so authorised shall exercise all powers conferred on the Assistant Commissioner of Commercial Taxes in relation to such appeal or application.] [Substituted by G.O. Ms. No. 145, C.T. & R.E., dated the 15th February 1980.]