Section 22(8A) in West Bengal Value Added Tax Act, 2003
(8A)[ Notwithstanding anything contained elsewhere in this Act, a dealer as referred to in sub-section (8) , in lieu of allowing his input tax credit or input tax rebate to be accumulated and carried forward until the expiry of his period of deferment, or tax holiday, or remission, as the case may be, may, at his option, and subject to such conditions and restrictions as may be prescribed, be entitled to refund of seventy-five per centum of the accumulated input tax credit or input tax rebate in respect of any quarter of a year in such manner as may be prescribed.] [Inserted w.e.f. 01.04.2005 [N. 1594 FT dt. 13.9.06] by S. 12(9) (c) of WB Act XVIII of 2006.]
