Section 29 in The M.P. Vanijyik Kar Adhiniyam, 1994
29. Power of reassessment in certain cases.
(1)Where any order passed in respect of a dealer for any period is rendered erroneous and prejudicial to the interest of revenue consequent to or in the light of any judgement or order of any Court or [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.], which has become final, then notwithstanding anything contained in this Act, the Commissioner may at any time within a period of three years from the date of such judgement or order initiate proceedings to reassess the tax payable by such dealer.(2)The reassessment proceeding initiated under sub-section (1) shall be completed as far as may be within a period of two calender years from the date of initiation of such proceedings.(3)No order of reassessment under this Section shall be passed without giving to the dealer a reasonable opportunity of being heard.
