Section 23 in The Punjab Passengers and Goods Taxation Rules, 1952
23.
An appeal against an order passed under the Act or these rules shall be lie to [Joint Excise and Taxation Commissioner.] [Substituted vide Haryana Government Notification No. GSR 112/PA.16/52/S.22/Amd.(3)/80, dated 11th November, 1980.][The appeals pending before the Deputy Excise and Taxation Commissioner shall be transferred to the Joint Excise and Taxation Commissioner.] [Substituted vide Haryana Government Notification No. GSR 112/PA.16/52/S.22/Amd.(3)/80, dated 11th November, 1980.]
