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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Manipur - Subsection

Section 51(2) in Manipur Value Added Tax Act, 2004

(2)Where a refund is withheld under sub-section (1) the dealer shall be entitled to interest as provided under sub-section (1) of section 50 if as a result of the appeal or further proceeding or any other proceeding he becomes entitled to the refund.