Section 40(3) in Arunachal Pradesh Goods Tax Act, 2005
(3)Subject to sub-section (4), any amount remaining after the application referred to in sub-section (2) shall be at the election of the dealer, either -(a)refunded to the person within one month after the date on which the return was furnished or claim was made for the refund; or(b)carried forward to the next tax period as a tax credit in that period.
