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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(2)(j) in Andhra Pradesh General Sales Tax Act, 1957

(j)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of (1908), to the extent specified, in respect of applications, appeals and other proceedings under this Act;
(jj)the transfer of assessment cases from one assessing authority to another assessing authority, and of appeals from one appellate authority to another appellate authority, and the authorities by whom such transfer shall be ordered.