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State of Kerala - Section

Section 79B in The Kerala Value Added Tax Act, 2003

79B. Bar against Revision of returns.

- Notwithstanding anything contained elsewhere in this Act, where a case of tax evasion has been detected and proceedings have been initiated against such evasion, the dealer shall not be permitted to revise the returns in respect of the return period covered in the penal proceedings until such proceedings are finalized.