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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(6)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)Penalty, if any, imposed and collected under sub-section (5), shall be refunded to the dealer without interest on cancellation of the order of original assessment.