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State of Kerala - Section

Section 83 in Kerala Value Added Tax Rules, 2005

83. Transfer of revision petition.

- The Commissioner, may, either suo motu or on application for reasons to be recorded in writing transfer a revision petition pending before a Deputy Commissioner of Commercial Taxes to another Deputy Commissioner of Commercial Taxes. The order of transfer shall be communicated to the petitioner, to every other party affected by the order and to the concerned Deputy Commissioner of Commercial Taxes.