Section 58(3) in The Karnataka Value Added Tax Act, 2003
(3)In proceedings before the Appellate Tribunal, the State Representative shall be competent, -(a)to prepare and sign applications, appeals and other documents,(b)to appear, represent, act and plead,(c)to receive notices and other processes, and(d)to do all other acts connected with such proceedings, on behalf of the Government or any officer appointed under this Act.
