Section 14 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
14. No abatement by reason of death after hearing.
- Notwithstanding anything contained in Regulation 13, there shall be no abatement by reason of the death of any party between the conclusion of the hearing and the passing of the order but the order may, in such case, be passed notwithstanding the death and shall have the same force and effect as if it has been passed before the death took place.
