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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in The Jammu and Kashmir General Sales Tax Act, 1962

(2)Subject to the provisions of sub-section (1), the Commissioner may transfer any case pending before him to any other officer as the Government may, by notification in the Government Gazette, appoint in this behalf and the said officer shall have the same powers to deal with the case as are vested in the Commissioner under this Act].