Section 15(2) in Punjab State Development Tax Act, 2018
(2)Any authority under this Act may, if it discovers under assessment of tax payable by any person, for the reason that,-(i)such person has committed fraud or wilful neglect; or(ii)such person has misrepresented facts;review its own order with prior permission of the Commissioner:Provided that no order, adversely affecting an employer or a person, shall be passed under this section unless a reasonable opportunity of being heard has been given to such employer or person.Provided further that no order as per clause (i) and (ii) above, shall be rectified or reviewed after expiry of a period of three years from the date on which it was passed.
