Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Gujarat - Subsection Section 11(1) in Gujarat Green Cess Rules, 2011 (1)An application for the refund of the excess amount of the cess paid shall be made by the generating company to the Collector alongwith the original receipt of payment made, within twelve months from the date of such excess payment made.
