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State of Kerala - Section

Section 70 in Kerala General Sales Tax Rules, 1963

70. Transfer of revision petition.

- The Board of Revenue, may, either suo motu or on application for reasons to be recorded in writing transfer a revision petition pending before a Deputy Commissioner of Sales tax to another Deputy Commissioner of Sales Tax. The order of transfer shall be communicated to the petitioner, to every other party affected by the order and to the Deputy Commissioner of Sales tax concerned.