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[Cites 0, Cited by 0] [Section 29] [Entire Act]

UT Chandigarh - Subsection

Section 29(8) in The Punjab Value Added Tax Act, 2005

(8)The designated officer may, within a period of one year from the date of the assessment order, rectify an assessment, made under sub-section (2) or sub-section (3), if he discovers that there is a mistake apparent from record:Provided that no order rectifying such assessment shall be made without affording an opportunity of being heard to the affected person.