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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(3) in Kerala Value Added Tax Rules, 2005

(3)Where, as a result of such modified order, any refund is due to the dealer, the assessing authority shall either refund or adjust such amount(s) as provided in section 89 and an order thereof shall be issued along with the modified order.