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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(1)(c) in Orissa Value Added Tax Act, 2004

(c)If, as a result of any order passes under this Act, the amount of such refund is enhanced or reduced, such interest shall be enhanced or reduced accordingly, and where the interest is reduced, the excess amount of interest granted, if any, shall be recovered as if it is an arrear of tax under this Act.