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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(2) in Haryana Value Added Tax Rules, 2003

(2)Any refund due or additional demand created as a result of the rectification shall be allowed or recovered, as the case may be, in the manner provided for refunds and recoveries under the Act and these rules.