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State of Kerala - Section

Section 82 in Kerala Value Added Tax Rules, 2005

82. Transfer of appeal.

- The Commissioner may, either suo motu or on application, for reasons to be recorded in writing, transfer an appeal pending before a Deputy Commissioner (Appeals) to another Deputy Commissioner (Appeals). The order of transfer shall be communicated to the appellant, to every other party affected by the order, to the assessing authority against whose order the appeal was preferred and to the concerned Deputy Commissioner (Appeals).