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[Cites 0, Cited by 0] [Section 39B] [Entire Act]

State of Kerala - Subsection

Section 39B(6) in Kerala General Sales Tax Rules, 1963

(6)If during the pendency of any proceedings referred to in sub-rule (1) before the Appellate Assistant Commissioner or Revisional Authority, the business of any party thereto is assigned to or devolves Appellate Assistant Commissioner or revisional authority may, on the application of such assignee or other person, add him as a party to the proceedings.