Section 33B in Andhra Pradesh General Sales Tax Act, 1957
33B. Refund on appeal etc.
- Where as a result of any order passed in appeal or other proceeding under this Act, refund of any amount becomes due to the assessee or licensee, the assessing or licensing authority shall refund the amount to the assessee or licensee without his having to make any claim in that behalf, or adjust or apply, such amount as provided in section 33.
