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State of Andhra Pradesh - Section

Section 29 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

29. Delegation of powers by Chairman.

- The Chairman may in writing, delegate his powers under these regulations to one of the other members during his absence on leave or otherwise.Form -A(See Regulation 7(2))Before the Value Added Tax Appellate Tribunal, Andhra Pradesh, Hyderabad.
Appeal No. Of
  .. Appellant
  v.
  ..Respondent
To
The abovenamed appellant.
You have filed an appeal against the Order of the Commercial Tax Officer/Deputy Commissioner in his Appeal No................dated........... it does not comply with provisions of the Andhra Pradesh Value Added Tax Act, 2005 and the rules and regulations made thereunder in the following aspects.