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State of Jharkhand - Section

Section 33 in Mineral Area Development Authority Market Fee Rules, 2010

33. Refund.

- If any amount is found in excess after the assessment, the refund shall be allowed by adjustment of such excess towards the amount payable by the assessee for subsequent periods:Provided that, no claim of such refund shall be entertained unless it is made within three months from the receipt of such notice of demand and the appeal is finally disposed.