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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(4) in The Himachal Pradesh Value Added Tax Act, 2005

(4)If the delay in allowing refund within the aforesaid period of ninety days is for reasons beyond the control of the Assessing Authority or attributable to the dealer, whether wholly or in part, the period of such delay shall be excluded from the period for which interest is payable.