Section 33(1) in The Goa Value Added Tax Act, 2005
(1)Subject to other provisions of this Act and the Rules made thereunder, the Commissioner shall in the manner and within the time as may be prescribed, refund to a dealer any amount of tax, penalty or interest paid by such dealer in excess of the amount [due from him under this Act and also excess of input tax credit] [Substituted by the Amendment Act 18 of 2006.] over output tax payable under this Act. The amount of such refund shall be credited to the declared Bank account of the dealer.
