Section 58(1)(iii) in Orissa Value Added Tax Act, 2004

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State of Odisha - Subsection

Section 58(1)(iii) in Orissa Value Added Tax Act, 2004

(iii)The refund claim is reduced by any reason whatsoever and the dealer fails to pay the excess amount of refund provisionally allowed, to such extent and in such manner as may be prescribed, and, where the refund claim is reduced, the dealer shall be liable to pay interest at the rate of two per centum on the excess amount of refund so granted from the date of such grant to the date of its recovery.

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State of Odisha - Subsection

Section 58(1)(iii) in Orissa Value Added Tax Act, 2004