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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2) in The Gujarat Value Added Tax Act, 2003

(2)Where a refund is withheld under sub-section (1), the dealer shall be entitled to interest as provided under section 38, if as a result of the appeal or further proceeding he becomes entitled to refund.