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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(7) in The Himachal Pradesh Value Added Tax Act, 2005

(7)The period during which the refund remains withheld under sub-section (6) shall be excluded for the purpose of calculation of interest under this section.Chapter-V Accounts, Survey And Inspection