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[Cites 0, Cited by 3] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(9) in The Kerala Value Added Tax Act, 2003

(9)Notwithstanding anything contained in this Act, where an offence has been detected under the Act in respect of a return filed by a dealer or otherwise and proceedings initiated under this Act, the dealer shall not be permitted to revise the return till such proceedings are finalized.