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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(7) in The Kerala Value Added Tax Act, 2003

(7)If the order passed by the authority mentioned in sub-section (1) is found to be prejudicial to the revenue; the Commissioner may exercise his powers of suo moto revision, and may cancel, amend or vary such order:Provided that no order shall be passed under this sub-section, until the party is given an opportunity of being heard.