Section 7(2) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(2)If the Secretary concerned finds that the appeal does not confirm to the requirements of the Act, the rules and these regulations, he shall call upon the party by a notice in form 'A' to remedy the defect or defects within a reasonable period to be specified by him. The Secretary may, for sufficient cause, extend the said period, if the defect or defects are remedied within the period allowed, the Secretary shall cause the appeal to be registered.
