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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(1) in The Kerala Value Added Tax Act, 2003

(1)Where an order giving rise to refund is the subject matter of appeal or any other proceedings under the Act and the assessing authority is of the opinion that the grant of refund is likely to prejudice the public revenue, it may, for good and sufficient reason to be recorded in writing withhold the refund until such time as it deem proper.