Section 98(4)(iii) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 98(4)] [Section 98] [Entire Act]

State of Kerala - Subsection

Section 98(4)(iii) in The Kerala Value Added Tax Act, 2003

(iii)any application, appeal, revision or other proceedings made or preferred or initiated by any officer or authority under the said Act and pending at the commencement of this Act, shall, after such commencement be transferred to and disposed of by the officer or authority who would have had jurisdiction to entertain such application, appeal, revision or other proceedings under this Act as if it had been in force on the date on which such application, appeal, revision or other proceedings was made or preferred.

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State of Kerala - Subsection

Section 98(4)(iii) in The Kerala Value Added Tax Act, 2003