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1[11A. Transfer of certain pending appeals.- Every appeal under this Act which is pending immediately before the appointed day before an Appellate Assistant commissioner or a Commissioner and any matter arising out of or connected with such appeal and which is so pending shall stand transferred on that day to the Commissioner (Appeals) and the Commissioner (Appeals) may proceed with such appeal or matter from, the stage at which it was on that day: Explanation.-In this section, "appointed day" means the date appointed under section 39 of the Finance (No. 2) Act, 1977.]    |
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