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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001

(3)[ In case where the applicant has become entitled to refund under the Act, the Assessing Authority shall first adjust the amount of refund towards the liability of tax or penalty from such applicant. The Refund Adjustment Order shall be in From 5A.