Section 59(1)(a) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(1)(a) in Orissa Value Added Tax Act, 2004

(a)A registered dealer entitled to refund in pursuance of any order under this Act including an order of assessment under sections 40, 42 and 43 or in pursuance of any order of a Court shall, in addition to the refund, be paid in the prescribed manner simple interest at the rate of eight per centum per annum for the period commencing immediately after the expiry of sixty days of receipt of the order till the date on which the refund is granted:

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State of Odisha - Subsection

Section 59(1)(a) in Orissa Value Added Tax Act, 2004