Section 29(4) in The Gujarat Value Added Tax Act, 2003
(4)If any dealer having furnished returns under sub-section (1) or (3) discovers any mistake, error, omission or incorrect statement therein, he may furnish a revised return before the expiry of [one month from] [These words were substituted for the words 'three months next following' by Gujarat Act, 6 of 2006, Section 16 (2)] the last date prescribed for furnishing the original return.
