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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(1)(b) in The Rajasthan Value Added Tax Rules, 2006

(b)Where a dealer desires the adjustment of the refund to be made under sub-clause (a), against any amount payable by him, the assessing authority or the authorized officer, as the case may be, shall issue a refund adjustment order in Form VAT-25 authorizing him to deduct the amount refundable from the amount payable by him.