Section 16(2) in The Jammu and Kashmir Passengers Taxation Act, 1963
(2)[ All proceedings pending before the Appellate Authority or the Commissioner, as the case may be, under sub-section (1), on the commencement of the Jammu and Kashmir Passengers Taxation (Amendment) Act, 2018 shall stand transferred to the Appellate Authority or the Commissioner, as the case may be, who may be appointed by the Government under the provisions of this Act for disposal, as if these proceedings were made or pending before these authorities.] [Added by Act No. 10 of 2018, dated 11.3.2018.]
