Section 11(2) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(2)if the Tribunal is of opinion that any witness should be examined in connection with any case before it, it may, instead of examining him before itself, issue a notice to any Commercial Tax Officer or Deputy Commissioner of Commercial T axes or an Advocate or such other suitable person as it may deem fit, in the circumstances of the case.
