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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(3) in The Karnataka Value Added Tax Act, 2003

(3)Whenever in respect of any proceeding under this Act, any prescribed authority ceases to exercise jurisdiction and is succeeded by another who may exercise that jurisdiction, the authority or officer so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor.