Section 36(3) in Uttaranchal Value Added Tax Act, 2005
(3)[ If any amount is found to be refundable in accordance with sub-section (1) or sub-section (2), the refund shall be made in the prescribed manner including electronic methods within one month from the date of order of refund or the date of receipt, of the order of refund by the Assessing Authority, if such order is passed by any other competent authority or Court. If the refund is not made within sixty days of the date of such order or, as the case may be, the date of receipt of such order of refund, by the Assessing Authority, the dealer shall be entitled to simple interest on such amount at the rate of nine percent per annum from the date of expiry of such period to the date of refund;Provided that if any amount is found to be refundable in the cases deemed to have been self assessed in accordance with sub-section (3) of Section 25, the refund shall be made within one month of the expiry of one year from the last date prescribed for filing the annual return relating to the particular assessment year or the actual date, when the annual return is filed, whichever is later.] [Substituted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010, dated 06-10-2010.]
