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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(10) in Uttaranchal Value Added Tax Act, 2005

(10)If the amount of the tax assessed, fee levied or penalty imposed is reduced by the Appellate Authority under sub-section (6) he shall order the excess amount of tax, fee or penalty, if realized, to be refunded.